Section 2(1) in The General Provident Fund (Orissa) Rules, 1938
(1)In these rules -(a)[ "Accounts Officer" means the Branch Officer in charge of the Fund Sections in the office of the Accountant-General, Orissa;] [Substituted vide Notification No. 14916-F./21.4.1966.](b)[ Save as otherwise expressly provided, 'emolument' means pay, leave, salary or subsistence allowance as defined in the Orissa Service Code, if admissible and any remuneration of the nature of pay received in respect of foreign service;] [Substituted vide Notification No. 18741-F./17.5.1969.](c)"Family" means-(i)in the case of a male subscriber, the wife or wives and children of a subscriber, and the widow, or widows, and children of a deceased son of, the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently indicates by express notification in writing to the Accounts Officer that she shall continue to be so regarded ;(ii)in the case of a female subscriber, the husband and children of a subscriber, and the widow or widows and children of a deceased son of a subscriber :Provided that if a subscriber by notification in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally if writing her notification excluding him ;Note I. "Children" means legitimate children.Note II. An adopted child shall be considered to be a child when the Accounts Officer, or if any doubt arises in the mind of the Accounts Officer, the Legal Remembrancer, Orissa, is satisfied that under the personal law of the subscriber adoption is legally recognised as conferring the status of a natural child, but in this case only.When a person has given his child in adoption to another person, if then under the personal law of the adopter adoption is legally recognised as conferring the status of a natural child, such a child should, for the purposes of the Provident Fund Rules be considered as excluded from the family of the natural father;(d)"Fund" means the General Provident Fund, Orissa;(e)"Leave" means any variety of leave recognised by the Orissa Service Code;(f)"Year" means a financial year.
