Section 2 in The M.P. Legislative Assembly Members Family Pension Rules, 2000
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973);(b)"Form" means form appended to these rules;(c)[ "Principal Secretary" means the Principal Secretary of the Madhya Pradesh Legislative Assembly and includes any other officer of the Vidhan Sabha as may be authorised by the Speaker for the purposes of these rules.] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.]
