Section 2 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires -(a)[ "Emoluments" means emoluments as determined by the order of the Central Government issued from time to time for computation of Gratuity;] [Substituted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).](b)"Family" includes the following:(i)wife or wives (including judicially separated wife or wives) in the case of a male Government servant;(ii)husband, (including judicially separated husband) in the case of a female Government servant;(iii)sons including step sons and adopted sons;(iv)unmarried daughter including step daughters and adopted daughters;(v)widowed daughters including step daughters and adopted daughters;(vi)father including adopted parents in the case of individuals whose personal(vii)mother law permits adoption;(viii)brothers below the age of eighteen years including step brothers;(ix)unmarried sisters and widowed sisters including step sisters;(x)married daughters; and(xi)children of a pre-deceased son;(c)"Non-regular employee" means a person who is not employed on regular establishment of the Board but is employed for work which is essentially of a purely temporary nature or is employed in connection with temporary increase in permanent work for a period not exceeding twelve months;(d)[ "Qualifying service," means continuous service rendered in the Board after completion of 18 years of age including continuous service rendered prior to the commencement of these rules, that is, from the date of appointment in the Board except the period of extraordinary leave without leave salary and the period of suspension adjusted as a special penalty : [Substituted by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).]Provided that the Board may, by order, decide that the time spent by an employee under training immediately before appointment to service under Board shall count as qualifying service;](e)"Superannuation" means the retirement of the Board's employee from service on reaching the age of [sixty years.] [Substituted 'fifty eight/sixty years' by Notification No. G.S.R. 220(E), dated 10.3.2011 (w.e.f. 26.12.1983).]
