Section 2 in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
2. Interpretation.
(1)In this Act unless the subject or context otherwise requires. -(a)"appointed day" means the first day of November, 1956;(aa)[ "Constituency Allowance" means an allowance to meet personal office expenses incurred by a member in his constituency in the performance of duties of the office of the member;] [Inserted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992](aaa)[ "medical facilities" includes facilities for treatment according to the Ayurvedic or Unani Tibbi system of Medicine or Surgery, whether supplemented or not by modern advances; and "medical attendance and treatment" shall be construed accordingly;] [Added by Rajasthan 16 of 1964 and renumbered by Rajasthan 18 of 1995.](b)[ "Member" means a member of the Legislative Assembly of the State, but save as otherwise expressly provided in this Act, does not include- [Substituted by Rajasthan 24 of 1970.](i)a Minister as defined in the Rajasthan Ministers Salaries Act, 1956 (Act No.43 of 1956); and(ii)an Officer of the Legislative Assembly for the State as defined in this Act;](c)"Minister" means a Minister of the State of Rajasthan and includes the Chief Minister as well as a Deputy Minister;(d)"Officer" used with reference to the Legislative Assembly for the State, means the Speaker as well as the Deputy Speaker of such Assembly; and(e)"State" means the State of Rajasthan as formed by section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956).(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall so far as may be, apply mutatis mutandis to this Act.
