Section 2 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Aided College" means a recognised private college which receives grant-in-aid under the Deficit Scheme, from the State Government or any other authority designated by the State Government ;(b)"Appropriate Authority" means the Director of Higher Education or any other officer authorised by the Government;(c)"Competent Authority" means any person, officer or authority authorised by the Government, by notification to perform the functions of the competent authority for such areas or in relation to such class of educational institution as may be specified in the notification;(d)"Director" means the Director of Higher Education of Mizoram or any other officer authorised by the Government to perform all or any of the functions of the Director;(e)"Emoluments" means emoluments as defined in Rule 33 of the Central Civil Service (Pension) Rules ;(f)"Employee" means a teaching and non-teaching staff being employed in a recognised college receiving grant-in-aid under the deficit scheme;(g)"Family" means and includes the following relatives of the employee-(i)Wife, in the case of male employee, or(ii)Husband, in the case of female employee ;(iii)Sons, including step sons and legally adopted sons ;(iv)Daughters, including step daughters and legally adopted daughters ;(v)Brothers, below the age of 18 years including step brothers ;(vi)Father, including adoptive parents in the case of individual ;(vii)Mother, including adoptive parents in the case of individual whose personal law permit adoption :(viii)Unmarried sisters and widowed sisters including step sisters ;(ix)Married daughters ; and(x)Children of the pre-deceased sons or daughters ;(h)"Government" means the Government of the State of Mizoram ;(i)"Permanent employee" means an employee confirmed in his service after completion of two years' qualifying service ;(j)"Qualifying service" means service rendered while on duly or otherwise which shall be taken into account for the purpose of gratuities as admissible ;(k)"Temporary employee" means an employee not yet confirmed in his service by the management.
