Section 2 in The Orissa Ministers' Salaries and Allowances Act, 1952
2. Definition.
- In this Act [unless the context otherwise requires] [Inserted vide Orissa Act No. 15 of 1995 O.G.E.No. 994 dated 28.8.1995.] "Minister" means a member of the Council of Ministers, by whatever name called, and includes a Deputy Minister.
