Section 3 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
3. Definitions.
- In these Regulations unless, there is anything repugnant in the subject or context:-(a)"The Board" means the Board of Directors of the Corporation and in relation to any powers exercisable by it, includes the Executive Committee.(b)"The Managing Director" in relation to any powers exercisable by him, includes any Director or officer who is authorised by the State Government, to exercise the powers and functions of the Managing Director during the temporary absence of the Managing Director.(c)"The Secretary" in relation to any powers exercisable by him, includes an officer authorised by the Managing Director to exercise the powers of the Secretary during the temporary absence of the Secretary.(d)"Pay" means the amount drawn monthly by an employee as:-(i)The pay which has been sanctioned for a post held by him Substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre;(ii)Special pay and personal pay;(iii)Any other emoluments which may be specially classed as pay by the Board.(e)"Substantive Pay" means the pay other than special pay and personal pay and any other emoluments classed as pay by the Board under clause (iii) of Sub-Regulation (d) of Regulation 3 to which an employee is entitled on account of a post to which he has been appointed Substantively or by reason of his Substantive position in a cadre.(f)"Special Pay" means an addition, in the nature of pay, to the emoluments of a post or of an employee granted in consideration of-(i)the specially arduous nature of the duties; or(ii)a specific addition to the work or responsibility.(g)"Personal Pay" means an additional pay granted to an employee-(i)to save him from a loss of Substantive pay in respect of a permanent post due to a revision of pay or to any reduction of such Substantive pay otherwise than as a disciplinary measure; or(ii)in exceptional circumstances, on other personal considerations.(h)"Average Pay" means the average monthly pay earned while on duty during the twelve calendar months immediately preceding the month in which the employee proceeds on leave, and in the case of an employee who has not been on duty for more than a year, the average monthly pay while on duty during the calendar months immediately preceding the months in which he proceeds on leave provided that when the Substantive pay of an employee on leave is less than Rs. 200/- per mensem, and the period of leave taken does not exceed two months, his average pay shall mean the pay which he would draw in the post Substantively held by him at the time of taking leave, if this pay be more than his average pay.(i)"Compensatory allowance" means an allowance granted to meet expenditure necessitated by the special circumstances in which duty is performed.(j)"Duty" includes,-(i)service as a probationer;(ii)period spent on casual leave duly authorised.(k)"Family" means an employees wife or husband and children ordinarily residing with and wholly dependent on him or her.
