Section 2 in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977 (Punjab Act No. 5 of 1977);(b)"Form" means a form appended to these rules;(c)"Government" means the Government of the State of Punjab in the Department of General Administration (Research Cell, Parliamentary Affairs);(d)"Pensioner" means a person to whom pension has been sanctioned under these rules;(e)"Secretary" means the Secretary of the Punjab Vidhan Sabha;(f)"Speaker means the Speaker of the Punjab Vidhan Sabha.
