Section 2(b) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(b)[ "Committee" means a select committee or other committee of the Assembly and includes a joint Committee of the Assembly and the Punjab Legislative Council and any committee appointed by the State Government for a purpose connected with business of the Govt; ] [Clause (b) substituted by Punjab Act 23 of 1956, Section 2.](bb)[ "Deputy Speaker" means the Deputy Speaker of the Assembly; ] [Clause (bb) inserted by Punjab Act 17 of 1964, Section 2.]
