Section 2 in The Goa Salaries and Allowances of Ministers Act, 1964
2. Definitions.
- In this Act unless the context otherwise requires -(a)[* * *] [Clause (a) deleted by the Amendment Act 4 of 1987.](b)["family" means as defined in the Medical Attendance Rules applicable to class I Officers of the Central Government.] [Substituted by the Amendment Act 64 of 2001.];(c)"Government" means the Government of Goa [* * *] [The figure and words 'Daman & Diu' deleted by the Amendment Act 4 of 1987.];(d)["Minister" means a Minister appointed under article 164 of the Constitution of India and includes the Chief Minister ,Deputy Chief Minister , Minister, Minister of State and Deputy Minister.] [Substituted by the Amendment Act 25 of 2000.] ;(dd)[ "prescribed" means prescribed by rules under this Act.] [Inserted by the Amendment Act 10 of 1970.];(e)"travelling allowance" means the allowance granted to a Minister to cover the expenses which he incurs in travelling in the interest of public service as against travelling in personal interest or for private purpose, such as journeys for rest or recuperation of health or for attending party meeting or for election campaign.
