Section 2 in THE ASSAM PARLIAMENTARY SECRETARIES (APPOINTMENT, SALARIES, ALLOWANCES AND MISCELLANEOUS PROVISIONS) ACT, 2004
2. Definition:- In this Act unless the context otherwise require-
(a)'Chief Minister' means the Chief Minister of Assam;(b)'Member' means a Member of the Assam Legislative Assembly;(c)'Parliamentary Secretary' means a Member of the Assam Legislative Assembly appointed as the Parliamentary Secretary under this Act by the Chief Minister;(d)'Prescribed' means prescribed by the rules made under this Act; and(e)'Specified' means specified by notification published in the Official Gazette of the State of Assam.
