Section 2 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
2. Definitions.
(1)In these regulations, unless the context otherwise requires :-(a)"Accounts Officer" means the Accounts officer of the Board or any other officer appointed by the Board to act as such;(b)"Competent Authority" in relation to the exercise of any power means the Board in consultation with the Government;(c)"emoluments" means pay, leave salary or substantive allowance paid to the employees of the Board;(d)"family" means -(i)In the case of a male subscriber, the wife or wives and children of a subscriber, and the widow or widows and children of a deceased son of the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community, to which he belongs, to be entitled to maintenance, she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently indicates by a notice in writing to the Accounts Officer that she shall continue to be so regarded.(ii)In the case of woman subscriber, the husband and children of a subscriber, and the widow or widows and children of deceased son of the subscriber :Provided that if a subscriber by a notice in writing to the Accounts Officer expresses her desire to exclude her family, husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to whcih these rules relate; unless the subscriber subsequently cancels in writing her previous notice excluding him.Note. - 1. Children means legitimate children.Note. - 2. An adopted child shall be considered to be a child when the Accounts Officer, or if any doubt arises in the mind of the Accounts Officer, the Board is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of natural child, but in this case only.Note. - 3. When a person has given his child in adoption to another person and if, under the personal law of the adopter, adoption is legally recognised as conferring the status of a natural child then such a child shall for the purpose of the rules, be considered as excluded from the family or the natural father.(e)'Form' means a form appended to these rules;(f)'Fund' means the Haryana Khadi and Village Industries Board Contributory Fund;(g)'Leave' means any kind of leave recognised by the Board;(h)'Year' means the financial year.(2)Any other expression used in these regulations and not defined but defined in the Provident Fund Act, 1926 (XIX of 1925), shall have the meaning assigned to it in that Act.
