Section 3 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
3. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context -(a)"Corporation" means the "Orissa State Financial Corporation";(b)"The Board" means "The Board of Directors" of Corporation and in relation to any powers exercisable by it, includes the Executive Committee;(c)"The Fund" means the Orissa State Financial Corporation Employees' Provident Fund;(d)"Administrators" mean the Administrators of the Funds for the time being;(e)"Year" means financial year beginning from the 1st of April each year and ending on the 31st March of the subsequent year;(f)"Emoluments" means pay, leave salary or subsistence grant as defined in the Orissa State Financial Corporation (Staff) Regulations, 1975, [including Dearness pay and Dearness allowance but shall not include any remuneration derived by any means outside his/ her ascertained monthly substantive pay, Dearness pay and Dearness allowance.] [Substituted vide Orissa Gazette No. 1369, dated 6.12.1995, w.e.f. 1.6.1989.](g)"Leave" means any variety of leave except casual leave recognised under the Orissa State Financial Corporations (Staff) Regulations 1959, applicable to the subscriber;(h)"Family" means -(1)In the case of a male subscriber, the wife and children of the subscriber and the widow 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 she 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 regulations relate, unless the subscriber subsequently indicates by express notification in writing to the Administrators that she shall continue to be so regarded.(2)In the case of a female subscriber, the husband and children of the subscriber and the widow(s) and children of a deceased son of the subscriber: Provided that if a subscriber by notification in writing to the Administrator expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these regulations relate unless the subscriber subsequently cancels in writing notification excluding him.Note-I - "Children" means legitimate children.Note-II - An adopted child shall be considered to be a child of the subscriber when the Board is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child, but in this case only.(i)"Subscriber" means an employee who has commenced subscription to the fund in accordance with the Regulations 6 and 7.Chapter - II
