Section 3 in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976
3. Definitions.
- In these regulations, unless the context otherwise requires -(a)"Act" means the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970).(b)"Appellate Authority" means the authority specified in the schedule to dispose of appeals.(c)"Award staff" means the persons covered by the "Award" as defined in the Industrial Disputes (Banking Companies) Decision Act, 1955 (41 of 1955);(d)"Bank" means Canara Bank;(e)"Board" means the Board of Directors of the Bank;(f)"Competent Authority" means the Authority specified by the Board for the purpose of these regulations;(g)"Disciplinary Authority" means the authority specified in the schedule which is competent to impose on an officer employee any of the penalties specified in regulation 4;(h)"Government" means the Central Government;(i)"Managing Director" means the Managing Director of the Bank;(j)"Officer employee" means a person who holds a supervisory, administrative or managerial post in the Bank or any other person who has been appointed and is functioning as an officer of the bank by whatever designations called and includes a person whose services are temporarily placed at the disposal of Central Government or a State Government or any other Government undertaking or any other public sector bank or the Reserve Bank of India or any other organisation, but shall not include casual work charged or contingent staff or the award staff;(k)"Public Financial Institutions" means:(i)the Industrial Credit and Investment Corporation of India Limited, a company owned and registered under the Companies Act, 1956 (1 of 1956);(ii)the Industrial Finance Corporation of India, established under section 3 of the Industrial Finance Corporation Act, 1948 (15 of 1948);(iii)the Industrial Development Bank of India, established under section 3 of the Industrial Development Bank of India Act, 1964 (18 of 1964);(iv)the Life Insurance Corporation of India, established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956);(v)the Unit Trust of India, established under section 3 of the Unit Trust of India Act, 1963 (52 of 1963):(vi)any other financial institution which is declared by the Central Government by notification to be a public financial institution;(l)"Public Sector Bank" means -(i)A corresponding new Bank specified in the First Schedule to the Act;(ii)[ A corresponding new Bank specified in the First Schedule to the Banking Companies (A & T of Undertaking) Act, 1980 (40 of 1980).] [Inserted vide Amendment published in the Gazette dated 19.03.1988 w.e.f. 10.10.1985](iii)The State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iv)A subsidiary Bank constituted under the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959); and(v)Any other bank which the Central Govt., may determine to be a public sector Bank for the purpose of these Regulations having regard to its manner of incorporation;(m)"Public servant" means a person as defined as public servant in section 21 of the Indian Penal Code (45 of 1860);(n)"Reviewing Authority" means the authority specified in the Schedule;(o)"Schedule" means the Schedule appended to these regulations.
