Section 3(2) in Assam Ministers' and Leader of the Opposition's Salaries, Allowances and Amenities Rules, 2018
(2)Adopted children shall be considered to be legitimate children.(xii)"Patient" means a Member or a Member of his or her family, or an ex-Member or his or her family who requires medical attendance and treatment;(xiii)"Medical Attendance" means attendance in a Government hospital or at the residence of the patient; and(a)such Pathological, Bacteriological, Radiological or other method of examination for the purposes of diagnosis as are available in any Government hospital or Laboratory and are considered necessary by the attending Physician; and(b)such consultation with any other medical officer or specialist as the attending Physician advises;(xiv)"Treatment" means the case of all medical and surgical facilities available at the Government hospital in which the patient is treated;(xv)"Day" means a calendar day beginning and ending at midnight, but absence from headquarters which does not exceed twenty-four hours shall be reckoned for the purpose of daily allowances as one day at whenever hour the absence begins and ends;(xvi)"Duty" means and includes -(a)attending the Assembly Session;(b)attending meetings of the House Committee and doing any act connected therewith;(c)attending such meeting as may be convened by the Assembly Secretariat under the direction of the Speaker and doing such acts as may be assigned by the Assembly or by the Speaker;(xvii)"Camp office" means an office in their constituency for providing better service to the people of his/her constituency;under Section 5 of the Act
