Section 2(b) in The Gujarat Ministers' Salaries and Allowances Act, 1960
(b)"Minister" and "Deputy Minister" mean respectively a Minister and a Deputy Minister of the Government of Gujarat and ["Minister" includes- [This portion was substituted for the words 'Minister' includes the 'Chief Minister' by Gujarat 20 of 1973, Section 2.](i)The Chief Minister,(ii)The Deputy Chief Minister, and(iii)Minister of State;]
