Section 4 in RSWC Employees Pension Regulations, 1990
4. Definitions.
- In these regulations unless there is anything repugnant in the subject or context:-(a)"Assistant Accounts Officer" means Assistant Accounts Officer appointed by the Government of Raj as than/Corporation.(b)"Board of Directors"-Board of Directors means the Board of Directors of the Corporation constituted under Section 20 of the Warehousing Corporation Act, 1962 (Central Act No. 58 of 1962).(c)"Chairman"-Chairman means the Chairman of the Board of Directors of the Corporation constituted under Section 20 of the Warehousing Corporations Act, 1962 (Central Act No. 58 of 1962).(d)"Controlling Officer" means the Managing Director appointed by the Government of Rajasthan under Sub-section 1(c) of Section 20 of the Warehousing Corporations Act, 1962 (Central Act No. 58 of 1962).(e)"Corporation" means Rajasthan State Warehousing Corporation established under Sub-section (1) of section 18 and sub-section 2(g) of Section 43 of the Warehousing Corporations Act, 1962 (Central Act No. 58 of 1962).(f)"Dy. Director (Adm.)" means the Dy. Director (Adm.) appointed by the Corporation.(g)"Executive Committee"-Executive Committee means the Executive Committee of the Corporation constituted under sub-section (1) of Section 25 of the Warehousing Corporations Act, 1962 (Central Act No. 58 of 1962).(h)"Existing Employee" means an employee who is already in the regular time scale/service the Corporation on or before the commencement of the RSWC Pension Regulations, excluding-(i)daily labour, work charged or casual employee,(ii)and persons engaged on contract or retention-cum-fee.(iii)part-time or any other basis as consultant, advisor or counsel for legal professional or any other purposes.(i)"Excluded employee" means an existing employee on regular time scale/service who is member of the RSWC C.P.F. Scheme and opts to continue to be the member of the said scheme. Person employed on daily labour, work charged on contract and through contractor or any other basis as consultant advisor or counsel for legal, professional or any other purposes shall also be considered as excluded employee.(j)"Family" means family as defined in Rule 260 of Rajasthan Service Rules read with Government of Rajasthan Decision 6 below that rule.(k)"Financial year" means the year commencing on the first day of April.(l)"Joint Director (Adm.)" means Joint Director (Adm.) appointed by the Corporation.(m)"Senior Accounts Officer" means the Senior Accounts Officer appointed by the Government of Rajasthan/Corporation.
