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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 2 in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context, -
(a)"Legislative Assembly" means the Punjab Legislative Assembly;
(b)"Leader of the Opposition" means that member of the Legislative Assembly who is, for the time being, the Leader of the party in opposition to the Government having the greatest numerical strength and recognised as such by the Speaker;
Explanation. - Where there are two or more parties in opposition to the Government having the same numerical strength, the Speaker shall, having regard to the status of the parties, recognise any one of the Leaders of such parties as the Leader of the Opposition for the purposes of this section and such recognition shall be final and conclusive;
(c)"Speaker" means the Speaker of the Punjab Legislative Assembly.