Section 2 in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019
2. Definitions
In this Act, unless lhe context otherwise requires -(a)"State Government" means the Uttarakhand Government;(b)"Former Chief Minister" means the Chief Minister who has worked in the Council of Ministers in the Uttarkhand Government;(c)"Fees" and "Standard rent" means the fees and standard rent determined by the Uttarakhand Government for residence, electricity, water and other facilities;(d)"Government Residence" means the Government residence available within the municipal corporation and Cantonment area limits of Dehradun
