Section 2 in Bihar Contributory Provident Fund Rules, 1948
2.
(1)In these rules, unless there is anything repugnant in the subject or context-(i)"Account Officer" means Accountant-General, Bihar,(ii)"Emoluments" means pay, leave salary, or subsistence grant, as defined in the Bihar Service Code and includes-(a)sterling overseas pay converted at such rate of exchange as the Provincial Government may prescribe in this behalf;(b)any remuneration of the nature of pay received in respect of foreign service;(iii)"Family" means the wife or wives and children of the subscriber and the widow, or widows and children of a deceased son of the subscriber, an adopted child shall be considered to be a child when the Account Officer, or, if any doubt arises in the mind of the Account Officer, the Legal Remembrancer, is satisfied that, under the personal law of the subscriber; adoption is legally recognised as conferring the status of natural child, but in this case only;(iv)"Leave" means any variety of leave recognised by the Bihar Service Code;(v)"The Fund" means the Bihar Contributory Provident Fund; and(vi)"Year" means a financial year.(2)Any other expression employed in these rules which is defined in the Bihar Service Code is used in the sense therein defined.
