Section 3 in National Housing Bank (Officers') Service Regulations, 1997
3. Definitions.
- In these regulations, unless there is anything repugnant to the subject or context.(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"appointed day" means the date of publication of these regulations in the official Gazette.(c)"Bank" means the National Housing Bank.(d)"Board" means the "Board of Directors" of the Bank.(e)"Competent Authority" means the Chairman in the case of officers other than officers in junior and Middle Management Grade and Executive Director in other cases.(f)"emoluments" means the aggregate of salary and allowances, if any;(g)"family" means the spouse of the Officer, the children including step children, parents, brothers and sisters of the officer wholly dependent on the officer but shall not include a legally separated spouse;(h)"Government" means the Central Government;(i)"Guidelines of the Government" means such guidelines as may be issued by the Government together with modifications or alterations thereof as may, from time to time be made by the Government regarding the affairs of the Bank;(j)"Officer" means a person fitted into or promoted to or appointed to any of the grades specified in regulation 4 and any other person, who immediately prior to the appointed date, was an officer of the Bank, and shall also include any specialist or technical person as fitted or promoted or appointed to whom any of these regulations has been made applicable under regulation 2;(k)"pay" means basic pay including stagnation increments;(l)"Salary" means the aggregate of the pay and dearness allowance;(m)"Year" means a continuous period of twelve months;(n)"calendar year" means the period commencing from the 1st day of January of a year and ending with the 31st day of December of the same year.(o)[ "Wholly dependant parents" means parents having monthly income of either or both, not exceeding Rs 1500/- per month.] [Substitued by G.S.R. 213 (E), dated 11th April, 1997 (w.e.f. 11th April, 1997)](p)words and expressions used herein and not defined but defined in the Act shall have the same meaning respectively assigned to them in that Act.
