Section 2 in 'Gratuity Rules' for the employees of the Bar Council of Orissa
2.
In the rules in the absence of anything repugnant to the context.(i)"Gratuity Fund" shall means the fund created and maintained under these rules for the payment of gratuity to the employees of the Council.(ii)"Employer" shall mean the Bar Council of Orissa.(iii)"Employees" shall refer to the permanent employees of the Bar Council of Orissa.(iv)"Salary" includes pay and dearness allowance and not any other allowances.
