Section 3 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
3. Definition.
- In these regulations, unless the context otherwise requires :-(i)"Act" means the Khadi and Village Industries Commission Act, 1956 (61 of 1956);(ii)"allottee" means an employee of the Commission to whom Commission's accommodation has been allotted on payment of licence fee or otherwise.(iii)"average emoluments" means average emoluments as determined in accordance with the regulation 31;(iv)"Appointing Authority" means an authority under the Commission to whom powers for making appointments are delegated by the Commission or the Chief Executive officer, as the case may be from time to time;(v)"Chief Executive Officer" means the Chief Executive Officer appointed by the Commission under rule 8 of the Khadi and Village Industries Commission Rules, 1957;(vi)"Chief Accounts Officer" means the Chief Accounts Officer of the Commission and includes any authority under the Commission to whom powers are delegated by the Chief Executive Officer or the Commission for the purpose of discharge of duties and functions assigned to the Chief Accounts Officer under these regulations;(vii)"Child" means a child of an employee of the Commission who, if a son, is under 21 years of age and if a daughter is unmarried and is under 24 years of age and the expression "children" shall be construed accordingly;(viii)"Commission's dues" means dues as defined in sub-regulation (3) of regulation 65;(ix)"Director (Administration)" means the Director appointed by the Commission to be the head of its Directorate of Administration and shall include any officer to whom powers are delegated by the Chief Executive Officer or the Commission for the purposes of discharge of duties and functions assigned to the Director (Administration) under these regulations;(x)"emoluments" means emoluments as defined in regulation 30;(xi)"employee" means an employee of the Commission;(xii)"family pension" means family pension admissible under regulation 49;(xiii)"foreign service" means service in which an employee of the Commission receives his pay with the sanction of the Commission from any source other than the funds of the Commission;(xiv)"Form" means a Form appended to these regulations ;(xv)"Government" means the Central Government;(xvi)"gratuity" includes(i)'service gratuity' payable under sub-regulation (1) of regulation 43;(ii)'death-cum-retirement gratuity' payable under sub-regulation (1) or sub-regulation (3) of regulation 44; and(iii)'residuary gratuity' payable under sub-regulation (2) of regulation 44;(xvii)"Head of a Department" means an authority specified as such by the Commission under orders issued from time to time;(xviii)"Head of Office" means an officer declared as such under orders issued by the Commission or the Chief Executive Officer from time to time for the purpose of these regulations;(xix)"minor" means a person who has not completed the age of 18 years;(xx)"Medical authority" means Medical authority appointed by the Commission and includes in the case of an application for commutation of pension-(a)seeking commutation of invalid pension, or(b)seeking commutation of pension other than invalid pension but his application for commutation has not been received by the Head of Office within one year of his retirement and the amount of pension to be commuted together with the amount or amounts previously commulated exceeds one hundred rupees per mensum, or(c)Where commutation has been refused on medical grounds, or in the case of an applicant having once declined to accept communication on the basis of addition of years to his actual age recommended by the medial authority, applied for a second medical examination in accordance with the provisions of regulation 103 and regulation 104 the medical authority shall be a Medical Board that maybe decided by the Commission in each such case.(xxi)"Pension" includes gratuity except when the term 'pension' is used in contradistinction to gratuity;(xxii)"qualifying service" means the service rendered by an employee while on duty or otherwise which shall be taken into account for the purpose of pension and gratuity admissible under these regulations;(xxiii)"retirement benefits" includes pension or service gratuity, and Death-cum-retirement gratuity, where admissible;(xxiv)'Service book" includes service roll, if any,(2)Words and expressions used herein and not defined in these regulations, the Act or rules made under Section 26 of the Act but defined in the fundamental Rules of the Government have the meanings respectively assigned to them in those rules.
