Section 3 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
3. Definition.
- In these Regulations unless the context otherwise requires:-(a)'Act' means the Warehousing Corporations Act, 1962 (No. 58 of 1962).(b)'Board of Directors' means the Board of Directors constituted under Section 20 of the Warehousing Corporations Act, 1962.(c)'Committee" means the Committee appointed for administration of the Fund.(d)'Continues Service' means uninterrupted service and includes periods of leave on average pay, and of service preceding and following the period of extra-ordinary leave, but not the period of extra-ordinary leave.(e)'Corporation' means the Rajasthan State Warehousing Corporation established under Section 18 of the Act.(f)'Director' means any Director of the Corporation nominated under Section 20 of the Warehousing Corporation Act, 1962.(g)'Employee' means a person in the whole time service of the Corporation but does not include a person on deputation or employed on daily wages.(h)'Family' means:-(i)In the case of a male subscriber, the wife, children, whether married or unmarried, and dependent parents of the subscriber, and the widow and children of deceased son of the subscriber provided that if a subscriber proves that his wife has ceased under the personal law governing him or the customary law of the community to which the spouses belong, to be entitled to maintenance, she shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently intimates by express notice in writing to the Committee that she shall continue to be so regarded; and(ii)In the case of a female subscriber, the husband and children of the subscriber, the dependent parents of the subscriber or of the husband, and the widow and children of a deceased son of the subscriber:Provided that if a subscriber by notice in writing to the Committee expresses her desire to exclude her husband from the family, the husband and his dependent parents shall no longer be deemed to a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently cancels in writing any such notice.Explanation. - In either of the above two cases, if the child of a subscriber has been adopted by another person and if, under the personal law of the adopter, adoption is legally recognised, such a child shall be considered as excluded from the family of the subscriber.(i)'Fund' means the Rajasthan State Warehousing Corporation Employee's Provident Fund.(j)'Managing Director' means the Managing Director of the Corporation.(k)'Pay' includes substantive pay, personal pay and acting allowance, dearness pay, but does not include dearness allowance, local allowance, house allowance, transfer allowance, travelling allowance, halting allowance or any other allowance and in the case of a reemployed person his pension.(l)'Secretary' means Secretary of the Corporation.(m)Year' means the financial year of the Corporation.
