Section 2 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
2. Definitions.
- In this Act ,"Chief Whip in the Assembly" means the Government Chief Whip in the Andhra Pradesh Legislative Assembly and the "Chief Whip in the Council" means the Government Chief Whip in the Andhra Pradesh Legislative Council and "Whip in the Assembly" means the Government Whip in the Andhra Pradesh Legislative Assembly and Whip in the Council "Speaker and Deputy Speaker" means the Speaker and Deputy Speaker respectively of Andhra Pradesh Legislative Assembly and "Chairman" and "Deputy Chairman" means the Chairman and Deputy Chairman respectively of the Andhra Pradesh Legislative Council.
