Section 3 in Orissa State Financial Corporation (Staff) Regulations, 1975
3. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context;(a)"Corporation" means the Orissa State Financial Corporation;(b)"The Board" means the Board of Directors of the Corporation and in relation to any powers exercisable by it and includes the Executive Committee;(c)"The Managing Director" in relation to any power exercisable by him, includes any Director or officer who is authorised by the State Government, to exercise the powers and functions of the Managing Director during the temporary absence of the Managing Director.(d)"The Secretary" in relation to any power exercisable by him includes any officer authorised by the Managing Director to exercise the powers of the Secretary during the temporary absence of the Secretary;(e)"Pay" means the amount drawn monthly by an employee of the Corporation as the pay which has been sanctioned for a post held by him /her substantively or in an officiating capacity or to which he/she is entitled, by reason of his/ her position in a cadre, and includes;(i)Special pay and personal pay;(ii)any other recurring emoluments which may be specially classed as pay by the Board.(f)"Substantive Pay" means the pay other than special pay and personal pay and other emoluments classed as pay by the Board under Regulation 3 (ii) to which an employee is entitled on account of a post to which he/she has been appointed substantively or by reason of his/her substantive position in a cadre;(g)"Probationary pay" means the pay other than special pay and personal pay and other emoluments classed as pay by the Board under Regulation 3 (e) (ii) to which an employee is entitled on account of a post to which he/ she has been appointed on probation;(h)"Special pay" means an addition, of the nature of pay to the emoluments of a post or of an employee of the Corporation granted in consideration;(i)of the specially arduous nature of the duties; or(ii)of a specific addition to the work or responsibility;(i)"Personal pay" means an additional pay granted to an employee-(i)to save him/her from a loss of substantive pay in respect of a permanent post due to revision of pay or to any reduction of such substantive pay otherwise than as a disciplinary measure; or(ii)in exceptional circumstances, or other personal considerations.(j)"Average pay" means the average monthly pay earned while on duty during the ten complete calendar months immediately preceding the month in which the employee proceeds on leave and in the case of an employee who has not been on duty for more than a year the average monthly pay earned while on duty during the calendar months immediately preceding the months in which he/she proceeds on leave;(k)"Compensatory allowance" means allowances granted in consideration of personal expenditure or loss of amenities or private practice, necessitated by the special circumstances in which duty is performed;(l)"Duty" includes-(i)Service as a probationer,(ii)period spent on casual leave duly authorised;(m)"Family" means an employee's wife/husband, son and stepsons, if they are legitimate and below 21 years of age, daughters and step daughters, if they are legitimate and either unmarried or widowed.When an employee dies while on duty or for the purpose of gratuity "Family" includes parents, sisters and minor brothers if actually they are residing with him and wholly dependent on him/her.
