Section 2 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :-(a)"Act" means the Punjab Legislative (Allowances of Members) Act, 1942 (Punjab Act No. IV of 1942);(b)"Form" means a form appended to these rules;(c)"Government" means the Government of the State of Punjab in the Department of General Administration (Parliamentary Affairs Branch);(d)[ "Sanctioning Authority" means the Secretary of the Punjab Vidhan Sabha or an officer authorised by him in this behalf not below the rank of Deputy Secretary, Punjab Vidhan Sabha; and] [Legislative Supplement Part III dated 8.4.1983 P 165.](e)"Family" means the spouse of the member and the legitimate children and step- children residing with and wholly dependent upon the member.
