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State of Himachal Pradesh - Section

Section 3 in Himachal Pradesh Civil Services Contributory Pension Rules, 2006

3. Definitions.

(1)In these rules, unless the context otherwise requires: -
(a)"Accounts Officer" means an officer, whatever his official designation, who maintains the accounts of the Department or Office of the Himachal Pradesh Government and includes an Accountant General of Himachal Pradesh, who is entrusted with the functions of maintaining the accounts or part of accounts of the State Government;
(b)"Drawing and Disbursing Officer" means an officer declared as such by the competent authority;
(c)"Dearness Allowance (D.A.)" means an allowance against price rise granted to the Government servants at such rates and subject to such conditions as the State Government may specify from time to time;
(d)"Employee" means any person who is employed in the Himachal Pradesh Government on a regular basis and is covered by this Contributory Pension Scheme but shall not Include persons employed on part time basis, daily waged basis, piece-meal rate basis, casual and contract basis;
(e)"Fund" means the Contributory Pension Fund;
(f)"Form" means a Form appended to these rules;
(g)"Government" means the Government of Himachal Pradesh;
(h)"Head of Department" means an authority to whom the powers delegated as such or person whom the Governor of Himachal Pradesh may by order, specify a Head of Department ;
(i)"Head of Office" means Gazetted Officer declared as such or person whom the competent authority may by order specify as Head of Office;
(j)"Month" means a calendar month ;
(k)"N.P.A" means Non-Practice Allowance payable to the Medical Officers;
(l)"Pay" means the amount drawn monthly by a Government servant as: -
(i)the pay, other than special pay or pay granted in view of his personal qualification, which has been sanctioned for a post held by him substantively or in an officiating capacity, or to which he is entitled by reason of his position in a cadre; and
(ii)any other emoluments which may be specially classed as pay by the Government;
(m)"PFRDA" means the Pension Fund Regulatory and Development Authority constituted under the Act of the Parliament ;
(n)"Service Book" includes service roll, if any ;
(o)"Treasury" includes a Sub-Treasury ;
(p)"Year" means a financial year ;
(2)The Words and expression used herein and not defined here but defined in the Fundamental Rules, have the meaning respectively assigned to them, in those rules.