Section 3 in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987
3. Definitions.
- Unless there be something repugnant in the subject or context the terms defined in these rules shall be used in the sense hereinafter explained :-(1)'Act' - Act means 'The Punjab Agricultural Produce Market Act, 1961'.(2)'Active Service' - Active Service for the purpose of these rules, includes besides time spent on duty, all kinds of leave as given in Chapter 8 of the Punjab Civil Service Rules, Volume I, Part I, except extraordinary leave taken otherwise than on medical certificate.(3)'Age' - Age means the age as defined in Rule 2.5 of the Punjab Civil Services Rules, Volume I, Part-I.(4)'Average Emoluments' - The term Average Emoluments means the average calculated upon the emoluments of the last ten months of qualifying service.(5)'Board' - (Section 3(1)) - Board means "The Punjab State Agricultural Marketing Board" constituted and established under the Act.(6)'Competent Authority' - (Section 31(12) and Section 20(2). - (i) Competent Authority means the authority competent to sanction Pension, Gratuity and Provident Fund to the employees of the Marketing Board and Market Committees. Competent Authority for the purpose of these Rules shall be the Punjab State Agricultural Marketing Board in case of employees of the Board and concerned Committee in the case of employees of the Market Committees.(ii)Section 3(17) (2). - The Board may, however, with the prior approval of the Government, delegate its powers under the preceding clause to the Chairman, Secretary or any other officer under Section 3(17)(ii) of the Act.(7)'Duty' - The term 'Duty' in these rules shall have the same meaning as defined in Rule 2.16 of the Punjab Civil Services Rules, Volume I, Part I.(8)'Employees' - (Section 3(12) and Section 20(2). - 'Employees' mean the employees of the Punjab State Agricultural Marketing Board or Market Committees in the State, as the case may be.(9)'Emoluments' - The term 'Emoluments' for the purpose of these rules means pay, as defined in Rule 2.44 of the Punjab Civil Services Rules, Volume -I, Part-I, including Dearness Pay as determined by the orders of the Punjab Government issued from time to time, which the employee may be receiving immediately before his retirement or the date of his death.(10)'Family' - Family means the family as defined in rule 2.17 of the Punjab Civil Services Rules, Volume-I, Part-I.(11)'Fund' - (Section 26(8) and Section 28(5)). - Fund means the Punjab State Agricultural Marketing Board Pension Fund and Market Committee Pension Fund, as the case may be.(12)'Market Committee'. - (Section 12) - The Market Committee means the Market Committee constituted under the Act under which the employee serves.(13)'Pay'. - Pay means the pay as defined in Rule 2.44 of the Punjab Civil Services Rules, Volume-I, Part-I.Note :- Unless the contrary appears from the context or subject, the term "Pay" defined in Rule 2.44 of Punjab Civil Services Rules, Volume-I, Part-I, does not include "Special Pay".(14)"Qualifying Service". - Qualifying service for the purpose of these rules means the service of the Punjab State Agricultural Marketing Board and the Market Committees paid from the Marketing Development Fund and Market Committee Fund, as the case may be. This also includes the service rendered under the Punjab Government or the Board or under the Market Committee immediately before joining the service of the Board and or of the Market Committee, as the case may be.(15)'Pension'. - Except when the term 'Pension' is used in contradistinction or to 'Gratuity', Pension includes Gratuity.(16)'Pension Payment Authority'. - (Section 3 (12) and Section 20(2)). - The Pension Payment Authority shall be one who is delegated such powers by the Board in the case of pensioners of the Board and the respective Committees in the case of pension of the employees of the Market Committees.
