Section 2 in The Public Provident Fund Scheme, 1968
2. Definitions.
- In this Scheme unless the context otherwise requires:-(a)[ `Aadhaar number' means an identification number as defined in clause (a) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016); [Substituted by Notification No. G.S.R. 1243(E), dated 29.9.2017.](aa)`Account' means a Public Provident Fund Account under this Scheme;](b)'Accounts Office' means an office or branch of the State Bank of India, any subsidiary bank of the State Bank of India (excluding a pay office, a sub pay-office or any other office managed by single officer or clerk) and any other office authorised by the Central Government to receive subscriptions under the Scheme;(c)'Accounts Officer' means the person who for the time being is incharge of an Accounts Office;(d)'Act' means the Public Provident Fund Act, 1968 (23 of 1968)(e)'Form' means a form appended to this Scheme;(ee)'Guardian' in relation to a minor, means(i)Father or mother; and(ii)Where neither parent is alive, or where the only living parent is incapable of acting; a person entitled under the law for the time being in force to have care of the property of minor;(f)'Year' means the financial year (1st April to 31st March).
