Section 2 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
2.
In these rules unless there is anything repugnant in the subject or context-(a)"Board" shall mean the Orissa State Electricity Board;(b)"Trustees" shall mean Board of the Trustees constituted for the time being under these Rules;(c)"Fund" shall mean the Orissa State Electricity Board Employees' Provident Fund;(d)"Chairman" shall mean the Chairman of the Orissa State Electricity Board;(e)"Member" shall mean and include any employee of the Board, who on being admitted has contributed to the fund;(f)"Continuos Service" shall be uninterrupted service under the Board including the period covered by authorised leave due to sickness, accident whilst on duty etc. and strike which is not illegal.(g)"Family" shall mean:(i)In the case of male member, the wife or wives and children and dependent parents of the members and the widow or widows and the children of the deceased son of the member.Provided that if the member proves that his wife has been judicially separated from him or ceased under personal law governing him or the customary law of the community to which she belongs, to be entitled to maintenance, she shall no longer be deemed to be a part of the member's family for the purpose of this fund, unless the member subsequently intimates by express notification in writing to the Chairman that she shall continue to be so regarded.(ii)In the case of a female member, the husband and children of the member, the dependant parents of the member or her husband and the widow and the children of the deceased son of the member:Provided that if a member by notice in writing to the trustees, expresses her desire to exclude her husband from the family, the husband and his dependant parents shall no longer be deemed to be part of the member's family for the purpose of this fund, unless the member subsequently cancels such notice in writing :Provided further that if the member proves that her husband has been judicially separated from her, he shall no longer be deemed to be a part of the member's family for the purpose of this fund, the member subsequently intimates by express notification in writing to the Chairman that he shall be continued to be so regarded.Explanation - (I) In either of the above two cases if the child of a member has been adopted by another person and if under the personal law of the adopter adoption is illegally recognised, such child shall considered as excluded from the family of the member.Explanation - (II) 'Child' means a legitimate and includes an adopted child if the Trustees are satisfied that under the personal law of the member, adoption of the child is legally recognised;(h)"Year" means a financial year;(i)"Foreign Service" shall mean service in respect of which an employee of the Board receives his/her and other emoluments with the sanction of the Board from another employer.
