Section 2 in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
2. Definitions.
- In these rules, unless the subject or context otherwise requires, -(a)"Act" means the Rajasthan Legislative Assembly (Officers Members Emoluments and Pension) Act, 1956 (Act No. 6 of 1957);(b)"Assembly" means the Rajasthan Legislative Assembly;(c)"Authorised Shops" means shops recognized under the 10 for the purpose of supplying medicines to the Ex-Members;(d)"Ex-Member" means a person who is entitled to pension under section 4-A of the Act;(e)[ "Family" means ex-member's wife/husband if wholly dependent upon the ex-member, and his dependent children Wife/husband will be regarded as wholly depended upon the ex-member if she/he normally resides with the ex-member unmarried son upto the age of 25 years, and unmarried, till she gets married, will be registered as dependent children. In case the ex-member has a son or unmarried daughter suffering from any disorder or disability of mind or is physically crippled or disabled so as to render him or her unable to earn a living, he or she will be regarded as a member of family for the purposes of medical facility available under these rules; and] [Substituted by Notification No. G.S.R. 89, dated 2.11.2018 (w.e.f. 9.11.2010).](f)[ "Family Pensioner" means ex-members wife/husband and who is entitled to Family pension under Section 4-e of the Act [; and] [Substituted by Notification No. F7(1) Sansad/2012 dated June 14, 2012 w.e.f. 1st April, 2012.]](g)[] [Renumbered by Notification No. F7(1) Sansad/2012 dated June 14, 2012 w.e.f. 1st April, 2012.] "Secretary" means the Secretary, Rajasthan Legislative Assembly and includes any officer of the said Assembly, specially empowered by the Speaker to perform the functions of the Secretary under these rules.
