Section 2 in The Jammu and Kashmir Provident Funds Act, 1998
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"compulsory deposit" means a subscription to, or deposit in, a Provident Fund which, under the rules of the Fund, is not until the happening of some specified contingency, repayable on demand otherwise than for the purpose of the payment of premia in respect of a policy of life insurance or the payment of subscriptions or premia in respect of a family pension fund, and includes any contribution and any interest or increment which has accrued under the rules of the Fund on any such subscription, deposit or contribution, and also any such subscription, deposit, contribution, and interest or increment remaining to the credit of the subscriber or depositor after the happening of any such contingency;(b)"contribution" means any amount credited in a Provident Fund by any authority administering the Fund, by way of addition to, a subscription to, or deposit or balance at the credit of an individual account in the Fund, and "Contributory Provident Fund" means a Provident Fund, the rules of which provide for the crediting of contributions;(c)"dependent" means any of the following relatives of a deceased subscriber to, or a depositor in, a Provident Fund namely, a wife, husband, parent, child, minor brother, unmarried sister and a deceased son's widow and child and where no parent of the subscriber or depositor, is alive, a paternal grandparent;(d)"government provident fund" means a Provident Fund constituted, by the authority of the Government for any class or classes of its employees;(e)"Provident Fund" means a fund in which subscription or deposits of any less or classes of employees are received and held on their individual accounts and includes any contributions and any interest or increment accruing on such subscriptions, deposits or contributions under the rules of the Fund.
