Section 3 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
3. Definitions.
- In these Regulations, unless the context otherwise requires, -(a)'Act' means the Warehousing Corporations Act, 1962.(b)'Committee' means the Committee of Trustees constituted under Regulation of the Fund.(c)'Continuous Service' means uninterrupted service and includes periods of leave on average or half average pay, and of service preceding and following the period of extra-ordinary leave, but not the period of extraordinary leave.(d)'Corporation' means the Punjab State Warehousing Corporation established under section 18 of the Act.(e)'Employee' means a person in the whole-time service of Corporation, but does not include a person on deputation or employed on daily wages.(f)'Family' means -(i)any of the following persons who are wholly dependent on the employee, namely, the employees' wife, legitimate children, step children, parents, sisters and minor brothers.(ii)In the case of a female subscriber the husband, legitimate children, step children, parents, sisters and minor brothers :Provided that if a female subscriber by notice in writing to the committee, expresses her desire to exclude her husband from the family, the husband shall no longer be deemed to be a member of subscribers' family for the purpose of the scheme, unless the subscribe subsequently cancels in writing any such notice.Explanation. - In either of the above two cases, if the child of the subscriber has been adopted by another person and if under the personal law of the adopter, adoption is legally recognised, such child shall cease to be a member of the family of the subscriber.(g)'Accounts Officer' means Accounts Officer of the Corporation.(h)'Fund' means the Punjab State Warehousing Corporation Employees' Provident Fund.(i)'Managing Director' means the Managing Director of the Corporation.(j)'Secretary' means the Secretary of the Corporation or any official specifically deputed by the Managing Director to act as Secretary.(k)'Pay' includes substantive pay, personal pay and acting allowances and dearness pay but does not include dearness allowance, local allowance, house rent allowance, travelling allowance, transfer travelling allowance, halting allowance or any allowances and in the case of reemployed person, his pension.(l)'Year' means the financial year of the Corporation.
