Section 2 in National Housing Bank Employees (Conduct) Regulations, 1994
2. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context :(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"Competent Authority" means the Authority appointed by the Board for the purpose of these regulations.(c)"family" means(i)in the case of male employee his wife, whether residing with him or not, but does not include a legally separated wife and in the case of a woman employee her husband, whether residing with her or not, but does not include a legally separated husband.(ii)children or step children of the employee, whether residing with the employee or not, and wholly dependent on such employer but does not include children or step-children of whose custody the employee has been deprived of by or under any law; and(iii)any other person related to, by blood or marriage, to the employee or to his spouse and wholly dependent upon such employee;(d)"Government" means the Central Government;(e)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in that Act.
