Section 2 in The Haryana State Legislature (Prevention of Disqualification) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance, any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;(b)"non-statutory body" means any body of persons other than a statutory body;(c)"statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not established by or under any law for the time being in force.
