Section 2 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000
2.
In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Panchayati Raj Act, 1994;(b)"Appendix" means Appendix appended to these rules;(c)"Competent authority" means the authority specified as such in Appendix 'A' and 'B' and includes any other officer to whom the competent authority may delegates its powers under the rules;(d)"Controller" means the Controller Panchayati Raj Finances in the Department of Rural Development and Panchayats;(e)"Family" means the family as defined in rule 2.17 of the Punjab Civil Services Rules, Volume I, Part I;(f)"Form" means the form appended to these rules;(g)"Fund" means the pension fund established under rule 4 of these rules;(h)"Government" means the Government of State of Punjab in the Department of Rural Development and Panchayats;(i)"Pay" means the pay as defined in rule 2.44 of the Punjab Civil Services Rules, Volume I, Part I;(j)"Pension" includes family pension;(k)"qualifying service" means., the service of an employee of a Panchayat Samiti or Zila Parishad, as the case may be, for which he has made contribution towards the Contributory Provident Fund before and after the commencement of these rules; and(l)"section" means the section of the Act.
