Section 2 in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
2. Definitions.
- In this scheme, unless the context otherwise requires,-(a)"Rules" means the Tamil Nadu Co-operative Handloom Weavers Family Pension Rules;(b)"Year" means the year commencing on the 1st day of April and ending with the 31st day of March;(c)"Form" means a form appended to the Scheme;(d)"Government" means the Government of Tamil Nadu;(e)"Government Security" shall have the meaning assigned to it in the Public Debt Act, 1944 (Central Act XVIII of 1944);(f)"Wages" means wages or remuneration paid or payable to a handloom weaver for the work done or services rendered by him to Primary Weavers Cooperative Societies but does not include bonus;(g)All the other words and expression used in this scheme but not defined shall have the meaning, respectively, assigned to them in the Rules.
