- In these rules unless the context otherwise requires:-(a)"Fisherman/Machhuara/Machhua" means any person who earns livelihood actively from the production and sale of fishes as well as its connected activities;(b)"Matsya Jivi Sahkari Samiti" means the Society which is registered by Registrar Fisheries under Uttar Pradesh Cooperative Societies Act, 1965.(c)"Family of Fisherman" means his or her wife/husband, son (up to the age of 21 years), unmarried daughter, adopted child, dependent parents (mother and father), minor child/ward of son, widow/divorcee daughter who is dependent on him.(d)"Machhuwa Avas" means the house having been constructed as per standard and area fixed by Central Government or Uttar Pradesh Government for homeless Fisherman (Machhuara).(e)"Fisherman (Machhuara) Accident" means death of fisherman/Machhuara in any accident, permanently or partially disabled falling under any rules prescribed by Central Government.(f)"Natural Calamities" means flood, drought, hailstorm, deluge/spate (Ativrasti), fire break and other natural calamities notified by Revenue Department of State of Uttar Pradesh.(g)"Family living below poverty lines" means family living below the minimum income fixed by the Central Government / State Government for treating below poverty line.(h)"High-school and Intermediate Examination Pass" means the certificate issued by Board of High School and Intermediate Education, Uttar Pradesh, Central Board of Secondary Education, Council for the Indian School Certificate Examinations or any other Board recognized by the Central Government /State Government.(i)"University" means a University recognized by University Grants Commission.(j)"Fund Operating Committee" means the Committee constituted under rule 5 of these rules.(k)"Concerning amount of fund" means the amount which has been provided/granted by the Central Government/State Government for the welfare of fishermen as well as earned money from interest and dividend.]
