Section 1(1) in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002
1.2Definitions. - In these rules, unless the context otherwise requires;(a)'competent Authority' means the authority so authorized by the Trust through its resolution to sanction pension (without gratuity and commutation) to the employees of Aided Colleges of Punjab covered under these rules.(b)'Chairman' means Chairman of the Trust.(c)'Corpus Fund' means the fund created with subscription of the employees, matching contribution by the Management and other sources for defraying the expenditure on pension to the employees of the Affiliated Aided Colleges.(d)'Department' means the Department of Higher Education, Govt. of Punjab.(e)'Director' means the Director of Public Instruction (Colleges), Punjab and includes any other officer authorized by the State Government to perform the functions of the Director under this Act.(f)'Form' means form appended to these rules.(g)'Government' means the Government of Punjab.(h)'Management' means the Managing Committee of an Affiliate/Aided College and includes a person or body of persons for the time being entrusted with the Management of the affairs of an Affiliated Aided Colleges.(i)'Pay' means the basic pay of an employee as verified and admitted by the Director under the grant-in-aid Scheme.(j)'Pension' means monthly amount worked out as retiring/superannuation pension under the rules excluding gratuity and commutation of pension.(k)'Superannuation' means retirement age for teaching/non-teaching staff as applicable to Government Aided Colleges.(l)'Trust' means the Punjab Affiliated Aided Colleges Pension and Provident Fund Trust.(m)'Union' means an association of teaching and non-teaching employees of the Privately Managed Aided Colleges affiliated to the Universities recognized by the Director.
