Section 2 in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
2. Definitions.
- In this Act unless the context otherwise requires 'member' means a person who, after the commencement of the Constitution of India, has been a member of :-(i)the Punjab Legislative Assembly; or(ii)the Punjab Legislative Council; or(iii)the Legislative Assembly of the erstwhile State of Patiala and East Punjab State Union; or(iv)partly as a member of the one and partly as a member of the other.
