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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1) in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

(1)In these Rules, unless the context otherwise requires
(a)'Accountant General' means Accountant General as defined in clause (d) Rule-2 of the Treasury Rules (Orissa).
(b)'Administrator' means Controller of Accounts, Orissa, who is the ex-officio Administrator of the Fund.
(c)'Bank' mean Bank as defined in Rule 2(b) of the Orissa Treasury Rules.
(d)'Bank Treasury' means Bank Treasury as defined in Rule 2(j) of Treasury Rules, Orissa.
(e)'Comptroller' means Comptroller of Accounts, Orissa.
(f)'Drawing and Disbursing Officer' means the Treasury Officer who is authorised by the Controller to disburse the Pensions of the employees of the Centre.
(g)'Employee(s)' means regular employees of the establishment of the NCDS as defined in NCDS Service (Condition of Service & Retirement Benefit rule, 1997).
(h)'Forms' means the form appended to these Regulations.
(i)'Fund' means Pension fund established under these rules.
(j)'Centre' means NCDS i.e. Nabakrushna Choudhury Centre for Development Studies.
(k)'Secretary' means Secretary of NCDS.
(l)'Government' means Government, of Orissa.
(m)'Pension' means any allowance given to the employee after his retirement from service and includes gratuity, commuted values of portion of Pension, Provisional Pension, Provisional gratuity, and provisional commuted value of portion of Pension.
(n)'Temporary increase' or T.I. means Temporary increase in Pension at the rates admissible in cases of Pensions of government of Orissa.
(o)'Treasury' means District Treasury including Special Treasury and Sub-Treasury.
(p)'Year' means financial year commencing from 1st day of April and ending on 31st day of March.
(q)'Director' means Director of NCDS.
(r)'Prescribed' means prescribed under these rules.
Establishment, Purpose and Corpus of the Fund