Section 2 in The Rajasthan Ministers Salaries and other Facilities Act, 1956
2. Interpretation.
(1)In this Act, unless the subject or context otherwise requires,-(a)"appointed day" means the first day of November, 1956;(b)"Minister" means a minister of the State of Rajasthan and save as otherwise expressly provided, includes the Chief Minister [a Minister of State and] [Substituted by Act No. 3 of 1968 (28-2-1968).] a Deputy Minister of that State;(c)"State" means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act, 37 of 1956).(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955), in force in the pre-reorganisation State of Rajasthan shall as far as may be, apply mutatis mutandis to this Act.
