Definitions for purposes of rules 302 to 315.
301. For the purposes of rules 302 to 315 the expressions,—
| (a) | "approving authority" means the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner; | |
| (b) | "beneficiary" means a person referred to in paragraph 3(b) of Part B of Schedule XI to the Act for whom provision of annuity is made; | |
| (c) | "fund" means a superannuation fund or a part of a superannuation fund which includes a fund, by whatever name called, established or constituted with a sole purpose of making payment of pension or family pension by the employer to his employees; and | |
| (d) | "trust" means the trust under which the superannuation fund is established and the expression "trustee" means a trustee thereof. |