Section 2(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Orissa Housing Board Act, 1968 (Orissa Act 11 of 1968);(b)"Board" means the Orissa State Housing Board constituted under Section 3;(c)"Board of Trustees" means the "Board of Trustees" constituted under these rules for administration of the fund;(d)"Basic Wage" means all emoluments which are earned by and employee while on duty or on leave with wage in accordance with terms of employment but does not include any dearness allowance, bonus, house rent and overtime allowance;(e)"Chairman" means the Chairman of the Board;(f)"Chief Accounts Officer" means Chief Accounts Officer of the Board;(g)"Contribution" means a contribution payable in respect of a member under the Orissa Housing Board Employees' Provident Funds Schemes;(h)"Employees" means a person in the whole time service of the Board but does not include a person on deputation or employed on daily wages;(i)"Fund" means Orissa Housing Board Employees' Provident Fund;(j)"Member" means a member of the Fund;(k)"Section" means a section of the Act;(l)"Trustee" means the members of the Board of Trustee of the Fund constituted under these rules;
