Section 2 in The M.P. Madhyamik Shiksha Niyam, 1966
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (No. 23 of 1965);(b)"Dependent" means any of the relations of deceased/subscriber as defined in Rule 2(1) (iii) of the Madhya Pradesh Contributory Provident Fund Rules;(c)"Interest" means the interest which is paid on a deposit in the Post Office Savings Bank, as may be determined from time to time for deposits in the Post Office Savings Bank;(d)"Officer" means every whole-time salaried Officer, other than one whose services have been lent to the Board by the Government;(e)"Salary" means monthly salary, and includes all fixed monthly allowances by way of pay, acting or personal allowance, but does not include any other allowance;(f)"Savings Bank" means the Post Office Savings Bank;(g)"Section" means a section of the Act;(h)"State Service" means any service under the Government of Madhya Pradesh;(i)"Subscriber" means an officer on whose behalf a deposit is made under these Rules;(j)"Vice-Chairman" means the Vice-Chairman of the Board appointed under sub-section (1) of Section 16.
