Section 2 in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or the context, -(a)"Trust" means a Town Improvement Trust established under the Punjab Town Improvement Act, 1922;(b)"Chairman" means the Chairman of the Trust ;(c)"family" means -(i)in the case of a male subscriber, the wife or wives and children of the subscriber, and the widow or widows and children of a deceased son of the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him, or has ceased under the customary law of the community to which she belongs, to be entitled to maintenance, she shall henceforth be deemed to be no longer a member of the subscriber's family in matter to which these rules relate, unless the subscriber subsequently indicates by express notice in writing to the Chairman that she shall continue to be so regarded ;(ii)in the case of a female subscriber, the husband and children of the subscriber, and the widows and children of a deceased son of a subscriber:Provided that if a subscriber by notice in writing to the Chairman expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notice excluding him ;Note I. - "Children" means legitimate children.Note II. - An adopted child shall be considered to be a child when the Chairman, or if any doubt arises in the mind of the Chairman, the Trust is satisfied that, under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child but in this case only.Note III. - In a case in which a person has given his child in adoption to another person and if, under the personal law of the adopter adoption is legally recognised as conferring the status of a natural child, such a child should, for the purposes of these rules, be considered as excluded from the family of the natural father.(d)"Provident Fund" means the Provident Fund established by the Trust :(e)"Interest" means interest accrued on the balance at credit of a subscriber to the Provident Fund calculated as if such balance were a deposit in the [Savings Bank] [Substituted vide Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment(1)/77, dated 28.4.1997.] or the amount of interest received from investments under rule 9(2) ;(f)"Salary" means monthly salary and includes special pay as defined in the Civil Services Rules (Punjab), but does not include traveling allowance, conveyance allowance, or compensatory allowance ;(g)[ "Saving Bank' means the State Bank of India or any of its subsidiary Banks or any other Bank as may be approved by the State Government under section 69 of the Punjab Town Improvement Act, 1922.] [Substituted vide Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1997.](h)"Servant" includes every employee of the Trust who holds a permanent post substantively under the Trust or is officiating in a permanent post in a substantive capacity under any other Trust or local body which maintains a provident fund, but does not include a Government servant employed by the Trust ;(i)"Subscriber" means a servant who is required or permitted to subscribe to the Provident Fund ;(j)"Service" means service of the subscriber from the date of joining the service of the Trust ;(k)[ 'Director' means the Director Local Government, Punjab.] [Substituted by Punjab Notification No. 4894-LB-57/57922, dated 27th June, 1957 and further amended by Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1997.][3. Establishment of Provident Fund.] [Substituted by Punjab Notification No. 4894-LB-57/57922, dated 27th June, 1957 and further amended by Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1997.] - The Trust shall establish a Provident Fund to which its Chairman may, and each of its employees shall subscribe at the rate of [10] [Substituted from 3[8.1/3] and 4[16-2/3] respectively in Punjab under Legislative Supplement Part 3 dated 22.5.1979 Page 219.] Per cent of his salary :Provided that a subscriber, if he so desires, may contribute to the Provident Fund at a higher rate, but not exceeding [20] [Substituted from 3[8.1/3] and 4[16-2/3] respectively vide Punjab Government Legislative Supplementary Part 3 dated 22.5.1979 Page 219.] per cent of his salary.
