Section 2 in Canara Bank (Employees') Pension Regulations, 1995
2. 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)"actuary" shall have the meaning assigned to it in clause (1) of section 2 of the Insurance Act, 1938 (4 of 1938);(c)"Appendix" means, an Appendix annexed to these regulations;(d)"average emoluments" means the average of the pay drawn by an employee during the last ten months of his service in the Bank;(e)"Bank" means Canara Bank mentioned under column 2 of the first schedule of the Act;(f)"Board" means the Board of Director of the Bank;(g)"Child" means a child of the employee, who, if a son, is under twenty five years of age and if a daughter is unmarried and is under twenty five years of age and the expression "children" shall be construed accordingly;(h)"Competent Authority" means the authority appointed by the Board for the purposes of these regulations;(i)"consolidated wages" means lump sum amount payable to part time employee belonging to the subordinate staff who is not drawing scale wages;(j)"Contribution" means any sum credited by the Bank on behalf of employee of the Fund, but shall not include any sum credited as interest;(k)"date of retirement" means the last date of the month in which an employee attains the age of superannuation or the date on which he is retired by the Bank or the date on which the employee voluntarily retires; or the date on which the officer is deemed to have retired;(l)"deemed to have retired" means cessation from service of the Bank on appointment by Central Government as a whole time Director or Managing Director or Chairman in the Bank or in any other Bank specified in column 2 of the First Schedule of the Act or Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980) or in any public financial institution or State Bank of India established under State Bank of India Act, 1955 (23 of 1955);(m)"Discipline and Appeal Regulations" means the Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976 made under section 19 of the Act;(n)[ "employee" means any person employed in the service of the Bank, whether as a workman on full time work on permanent basis or on part-time work on permanent basis on scale wages or as an officer and who opts and is governed by these regulations, but does not include a person employed either on contract basis or daily wage basis or on consolidated wages.] [Amended w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002](o)"family" in relation to an employees means:-(a)Wife in the case of a male employee or husband in the case of a female employee;(b)a judicially separated wife or husband, such separation not being granted on the ground of adultery and the person surviving was not held guilty of committing adultery;(c)[ son or daughter including widow or divorced daughter till he or she attains the age of twenty five years or upto his or her marriage or re-marriage, whichever is earlier including such son or daughter adopted legally.] [Amended w.e.f. 20.11.2010 ref Circular No. 13/2011, dated 11.01.2011](d)[ parents who were wholly dependant on the employee when he/she was alive provided the deceased employee had left behind neither a widow/ widower nor a child] [Amended w.e.f. 30.11.2002 ref. Circular No. 265/2002, dated 24.12.2002](p)"financial year" means a year commencing on the 1st day of April;(q)"Fund" means the Canara Bank (employees') Pension Fund constituted under regulation 5;(r)"notified Date" means the date on which these regulations are published in the official Gazette;(s)[ "Pay" includes,] [Amended w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002](a)in relation to a workman who had either retired or died on or after the 1st day of January, 1986 but before the 1st day of November, 1992; and in relation to an officer who had either retired or died on or after the 1st day of January, 1986 but before the 1st day of July 1993-(i)the basic pay including stagnation increments, if any, and(ii)all allowance counted for the purposes of making contribution to the Provident Fund and for the payment of dearness allowance(b)in relation to a workman who retired or died while in service on or after the 1st day of November, 1992; and in relation to an officer who retired or died while in service on or after the 1st days of July, 1993,-(i)the basic pay including stagnation increments, if any; and(ii)all allowance counted for the purpose of making contribution to the Provident Fund and for the payment of dearness allowance; and(iii)increment component of Fixed Personal Allowance;(iv)[ dearness allowance calculated upto index number 1148 points in the All India Average Consumer Price Index for industrial workers in the series 1960=100] [Amended w.e.f. 17.04.2004 ref Circular No. 131/2004, dated 03.06.2004](c)in relation to an employee who retired or died while in service on or after the 1st day of April, 1998-(i)the basic pay including stagnation increments, if any; and(ii)all other components of pay counted for the purpose of making contributions to the Provident Fund and for the payment of dearness allowance; and(iii)increment component of Fixed Personal Allowance; and(iv)dearness allowance thereon on the above calculated upto Index Number 1616 points in the All India Average Consumer price Index for Industrial Workers in the series 1960=100.Explanation. - For the purpose of this clause, basic pay, other components of pay and Fixed Persona Allowance would mean the basic pay, other components of pay and Fixed Personal Allowance drawn by the employee in terms of the scales of pay as applicable and the rates at which the other components of pay were payable prior to 01.11.1997 (in the case of workmen) and prior to 01.04.1998 (in the case of officers);(t)"pension" includes the basic pension and additional pension referred to in Chapter VI of these regulations;(u)"pensioner" means an employee eligible for pension under these regulations;(v)"public financial institution" means a financial institution regarded as a public financial institution for the purposes of section 4A of the Companies Act, 1956 (1 of 1956);(w)"qualifying service" means the service rendered while on duty or otherwise which shall be taken into account for the purpose of pension under these regulations;(x)"retired" includes deemed to have retired under clause (l)(y)"retirement" means cessation from Bank's service-(a)on attaining the age of superannuation specified in Service Regulations or Settlements;(b)on voluntary retirement in accordance with provision contained in regulation 29 of these regulations;(c)on premature retirement by the Bank before attaining the age of superannuation specified in Service Regulations or Settlement;(z)"scale wages" in relation to part-time employees means the basic pay, City Compensatory Allowance, Special allowance, House Rent Allowance and other allowance, if any, and dearness allowance payable from time to time under the settlement;(za)"service regulations" means Canara Bank (Officer) Service Regulations, 1979 made under section 19 of the Act;(zb)"settlement" means memorandum of settlement agreed between the management of the Bank represented by the association authorised by them and workmen of such Bank represented by trade unions authorised by them;(zc)"trust" means the trust of the Canara Bank (Employees) Pension Fund constituted under sub-regulation (1) of regulation 5;(zd)"trustee" means the trustees of the Canara Bank (Employees) Pension Fund constituted under regulation 5;(ze)"trustee of the Provident Fund" means the trustees of the Provident Fund of the Bank;(zf)all other words and expressions used in these regulations but not defined, and defined in the Act or the Service Regulations or settlements shall have the same meanings respectively assigned to them in the Act, the Service Regulations of settlement, as the case may be.
