Section 3 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
3.
In these rules unless the context otherwise requires:(i)"Act" means the Andhra Pradesh Municipalities Act, 1965;(ii)"Andhra Area" means the area as defined in the Andhra Pradesh Municipalities Act, 1965(iii)"Audit Officer" means the Examiner of Local Fund and Panchayat Raj Accounts;(iv)"Fund" means the Andhra Pradesh Municipalities Pension-cum-Gratuity Fund;(v)"Secretary" means the Secretary to the Municipality concerned.(vi)"Liberalised Pension Scheme" means the Andhra Pradesh Liberalised Pension Scheme sanctioned in G.O.No. 231, Finance, dated 11th June, 1962, as amended from time to time.(vii)"Employee" means a non-teaching employee of the Municipal Council including the employees borne or municipal service of the State eligible for the Liberalised Pension Scheme.(viii)"Treasury" means Government Treasury with which the Municipal Council is transacting its financial business; and(ix)"Government" means the Government of Andhra Pradesh.
