Section 2 in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Assembly" means the Legislative Assembly of Goa;(b)"Controlling Officer" means the Secretary to the Assembly;(c)"committee" means a committee of the Assembly;(d)"day" means a period of 24 hours beginning at midnight;(e)"family" means a wife residing with the husband and legitimate children wholly dependent on him. If the Member is a married woman, "family" shall include her husband residing with her;(f)"Government" means the Government of Goa;(g)"member" means a member of the Assembly;(h)"notification" means a notification published in the Official Gazette;(i)"Official Gazette" means the Gazette published by the Government of Goa;(j)"period on duty" means the days on which a Member attends a session of the Assembly or a sitting or a meeting of a committee or when he is on tour for each day of sanctioned travel;(k)"prescribed" means prescribed by rules;(l)"term of office" in relation to a member means the period beginning with the date when such member takes his seat in the Assembly and ending with the date on which his seat becomes vacant.
