Section 2 in The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966
2. Definition.
- In these rules unless there is anything repugnant in the subject, or context.-[x x x] [Original clause (a) omitted by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.](a)[] [Renumbered by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] "occupier" in relation to an official residence means the Minister occupying the official residence:(b)[] [Renumbered by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] "Schedule" means the Schedule appended to these rules.
