Section 2(z) in Bank of Baroda (Employees') Pension Regulation, 1995
(z)"Scale wages" in relation to part-time employees means the Basic Pay, City Compensatory Allowance, Special Allowances, House Rent Allowance and other allowances, if any, and dearness allowance payable from time to time under the settlement;(za)"Service Regulations" means Bank of Baroda (Officers') Service Regulations, 1979 made under Section 19 of the Act;(zb)"Settlement" means memorandum of settlement agreed between the Management of the Bank represented by the association authorised by them and workmen of such Bank represented by trade unions authorised by them;(zc)"Trust" means the trust of the Bank of Baroda (Employees') Pension Fund constituted under sub- regulation (1) of Regulations 5;(zd)"Trustee" means the trustees of Bank of Baroda (Employees') Pension Fund constituted under Regulations 5;(ze)"Trustee of the Provident Fund" means the trustees of the Provident Fund of the Bank;(zf)all other words and expressions used in these regulations but not defined, and defined in the Act or the Service Regulations or Settlements shall have the same meanings respectively assigned to them in the Act, the Service Regulations or settlement, as the case may be.
