Section 2(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)In these regulations, unless the context otherwise requires,-(a)"Code" means the Insolvency and Bankruptcy Code, 2016;(b)"decide" means decision by the Board through a circular and decided shall be construed accordingly;(c)"dependent" means-(i)parents and step parents (a female employee can have either her parents or her parents-in-law as dependent);(ii)sisters, widowed sister, widowed daughter, minor brother;(iii)children and step-children (son upto the age of 25 or till his marriage, whichever is earlier, and daughter till she gets married, and handicapped son);(iv)divorced / abandoned or separated sisters and divorced / abandoned or separated daughters, whose income from all sources doesn't exceed Rs. 10,000/- per month or such other amount, as may be decided by the Board from time to time;(d)"duty" includes-(i)service as a probationer;(ii)period during which an employee is on joining time or training authorized by the Board;(iii)period spent on causal leave duly authorized by the Board;(e)"employee" means an Officer, a Personal Assistant or a General Assistant, as referred in sub-regulation (1) of regulation 3, employed by the Board under these regulations;(f)"family" means spouse of the employee and includes dependent, if any;(g)"initial appointment" means an appointment of an individual for the first time in the services of the Board;(h)"relative" means employee's father, mother, son, son's wife, brother, sister, daughter, daughter's husband and includes step-father, step-mother, step-son, step-daughter, step-brother and step-sister;(i)"service" includes the period during which an employee is on duty as well as on leave duly authorised by a competent authority, but does not include any period during which an employee is absent from duty without permission or overstays his leave, unless specifically permitted by the competent authority.
