Section 2 in Gujarat Government Rules of Business, 1990
2.
In these rules, unless the context otherwise requires.--(a)"article" means an Article of the Constitution of India;(b)"Council" means the Council of Ministers constituted under Article 163;(c)"Minister" includes the Chief Minister and the Deputy Chief Minister but does not include a Minister of State or Deputy Minister;(d)"Minister-in-charge" , in relation to any Department or any business appertaining to a Department means the Minister or Minister of State or Deputy Minister to whose charge such Department, or as the case may be, business is assigned under rule 5 :Provided that where, under clause (ii) of the proviso to rule 5, any Department or business is assigned both to a Minister as well as to a Minister of State, the Minister shall be deemed to be the Minister-incharge.(e)"schedule" means a schedule appended to these rules; and(f)"Secretary" includes chief Secretary, Principal Secretary and Additional Chief Secretary.
