Section 2 in Manipur Public Servants' Personal Liability Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires: -(a)"Chief minister" means the Chief Minister of the State of Manipur;(b)"Competent authority" means the authority competent to approve and make payment on account of appointment, engagement, grant-In-aid, compensation, or other benefits and entitlement as per rule 5 and existing Instructions of the Government;(c)"Governor" means the Governor of Manipur;(d)"Irregular actions" means actions in form of appointment, engagement, work order, supply order, contract, Memorandum of Understanding, grant or commitment to grant a bereft, grant-h-aid or compensation, whether in exercise of a statutory power or otherwise, that are not consistent with or in accordance with the rules, speak order, and instructions of the Government and procedures as laid down and amended from time to time;(e)"liability" means the lability for payment of salary, wages, allowances, leave salary, leave encasement, medical benefits and other service entitlements, pension, gratuity, family pension, special pension and other retirement benefits, grant-in-aid, compensation for land, buildings, damages, Injury & death, payment of bills, works, and supply orders from the Consolidated Fund of the State and the Public Account of the State or the Fund of the agencies set up by the Government;(f)"Persona" means a person and his or hes dependent(s) In cases where entitlements and benefits are admissible as per rules to dependent of a person, and includes an institution or a body of persons incorporated, registered or otherwise;(g)"public servant" means all functionaries, officers and employees of the State of Manipur appointed by and in the name of the Governor and includes Ministers, officers and employees of the State Government and its agencies and the autonomous bodies including statutory bodies, public sector undertakings, companies, aided institutions, societies and bodies receiving grant-in-aid from the Government;(h)"State" means the State of Manipur and includes the offices and establishments of the State of Manipur, situated In or outside the State;(I)"State Government" means the Government of Manipur and its agencies;(j)"unauthortzed liability" means liability arising out of irregular actions as defined in section 2(d).
