Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
2. Definitions
(1) In these rules unless the context otherwise requires-
(a) "accounts officer" means the
Financial Commissioner of the Employees' State Insurance Corporation or such
other officer as may be specified in this behalf;
(b) "Act" means the Employees' State
Insurance Act, 1948 (43 of 1948);
(c) "corporation" means Employees'
State Insurance Corporation;
(d) "emoluments" means pay, leave
salary or subsistence grant if admissible and any remuneration of the nature of
pay received in respect of deputation;
(e) "employee" means a person
appointed to or borne on the cadre of the staff of the corporation, other than
persons on deputation;
(f) "family" means-
(i) In the case of a
male subscriber the wife or wives, parents, children, minor brothers, unmarried
sisters, deceased son's widow and children and where no parent of the
subscriber is alive, a paternal grandparent:
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
intimates in writing to the accounts officer that he shall continue to be so
regarded;
(ii) In the case of a female subscriber, the
husband, parents, children, minor brothers, unmarried sisters, deceased son's
widow and children and where no parent of the subscriber is alive, a paternal
grandparent:
PROVIDED that if a subscriber by notice 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 such notice in writing.
Explanation : In this clause, child
means legitimate child and includes an adopted child, where adoption is
recognized by the personal law governing the subscriber;
(g) "fund" means the Employees'
State Insurance Corporation General Provident Fund;
(h) "leave" means any kind of leave
recognized by the Employees' State Insurance Corporation (Staff and Conditions
of Service) Regulations, 1959;
(i)
"service" means service under the corporation;
(j) "year" means a financial year.
(2) Any other expression used in these rules which is defined
either in the Provident Funds Act, 1925 (19 of 1925) or Employees' State
Insurance Act, 1948 or in the Fundamental Rules, is used in the sense thereon
defined but not defined herein shall have the meaning respectively assigned to
them in the Provident Funds Act, 1925 (19 of 1925), the Employees' State
Insurance Corporation (Central) Rules, 1950, Employees' State Insurance Corporation
(Staff and Conditions of Service) Regulations, 1959 or the Fundamental Rules,
as the case may be.
(3) Nothing in these rules shall be deemed to have the effect of terminating the existence of the General Provident Funds as heretofore existing or of constituting any new fund.
