Section 2 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
2. Definition.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951);(b)"Assembly" means the Tamil Nadu Legislative Assembly;(bb)[ "Authorised Officer" means an Officer authorised by the Secretary to claim salary and to countersign medical reimbursement bills of Members;] [Vide G.O. Ms.No. 504, Public (Establishment-I), dated 16th March 1983 (with effect from 16th March 1983).](c)[***] [Omitted by vide G.O. Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April, 1992.](d)"Form" means a form appended to these rules;(e)"Government" means the State Government;(f)"Medical expenses" means the expenses incurred towards the cost of drugs purchased in the open market;(g)"Member" means a member of the Assembly but does not include a Minister, the Speaker and the Deputy Speaker of the Assembly, a Parliamentary Secretary, the Leader of the Opposition in the Assembly, the Chief Government Whip in the Assembly;(h)"Salary" means the Salary and allowance payable to a Member under section 12 of the Act;(i)[ "Secretary" means the Secretary to the Assembly; and (j) "State" means the State of Tamil Nadu.] [Vide G.O. Ms.No. 485, Public (Establishment-I and Legislature), dated 22nd April, 1992.]
