(1)In this section, unless the context otherwise requires,--(a)" Central Government officer" means a subscriber to, or depositor in, a contributory provident fund constituted by the Central Government, who, immediately before his retirement, is a member of a Central Service Class I, but does not include an officer appointed under a contract of service for a specified term;(b)" commercial employment" means employment in any capacity including that of an agent under any company, co-operative society, firm or individual engaged in trading, commercial, industrial, financial or Professional business and includes also —( i) a directorship of a company;( ii) the holding of any office, whether elective or other wise, such as that of president, chairman, manager, secretary, treasurer, by whatever name called in a co- operative society; and( iii) the setting up of practice, either independently or as partner of a firm, as adviser of consultant in matters in respect of which the Central Government officer,—(A)has no professional qualifications and the matters in respect of which the practice is to be set up or is carried on are relatable to his official knowledge or experience, or(B)has professional qualification, but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of the posts held by him under the Central Government, or(C)has to undertake work involving liaison or contact with the offices or officers of Central Government,but does not include employment in or under a corporation or company wholly or substantially owned or controlled by Government or employment in or under a body controlled or financed wholly or substantially by Government;(c)" Government contributions" means contributions made after the commencement of the Provident Funds (Amendment) Act, 1975, (46 of 1975) in respect of any period after such commencement, by the Central Government or by a State Government or by a local authority within the meaning of the Local Authorities Loans Act, 1914 (9 of 1914);(d)" Prescribed" means prescribed by rules made by the Central Government by notification in the Official Gazette.
