Section 2 in Himachal Pradesh Judicial Officers (Pay, Allowances and Conditions of Service) Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Allowances" means the allowances admissible to the Judicial Officers in Himachal Pradesh on 31st July, 2006 [or such other allowances [XXXXXXXXXXXXX] [Existing clause (a) renumbered as clause (aa) and new clause (a) Inserted vide H.P. Act No. 23 of 2006] as may be notified from time to time by the State Government];](aa)"Judicial Officers" means the persons appointed by the State Government to the Himachal Pradesh Higher Judicial Service and the Himachal Pradesh Judicial Service in the State;(b)"notification" means a notification published in the Rajpatra, Himachal Pradesh;(c)"prescribed" means prescribed by the rules made under this Act;(d)"Schedule" means Schedule appended to this Act;(e)"State" means State of Himachal Pradesh; and(f)"State Government" means the Government of Himachal Pradesh.
