Section 2 in The Parliament (Prevention Of Disqualification) Act, 1959
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 such allowance not exceeding the amount of daily allowance to which a member of Parliament is entitled under the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954), 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)“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;(c)“non-statutory body” means any body of persons other than a statutory body.
