Section 2 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
2. Definitions.
- In these rules there is anything repugnant in the subject or context,-(a)'Act' means the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956 (Punjab Act 22 of 1956);(b)'Family' means the spouse of the Deputy Ministers, and the legitimate children and step children residing with the wholly dependent upon the Deputy Minister;(c)'Form' means a form appended to these rules;(d)'Government' means the Government of the State of Punjab in the Department of General Administration (Cabinet Affairs Branch); and(e)'Sanctioning Authority' means the Chief Secretary to Government of Punjab.
