Section 2 in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means Bihar Legislature (Members' Pay, Allowances and Pension) Act, 2006;(b)"Assembly Secretariat" means the Bihar Legislative Assembly Secretariat;(c)"Council Secretariat" means the Bihar Legislative Council Secretariat;(d)"Member" means a Member of Bihar Legislature;(e)"Appendix" means an Appendix to these rules;(f)"Authorised dealer/supplier" means a firm authorised by an Original Equipment Manufacturer of computer equipment to sell its products;(g)"Computer equipment" means all electronic gadgets capable of storing, retrieving, processing, scanning, transferring and printing of data by whatever name called, and includes all equipment specified in the Annexure;(h)"Procedure" means the detailed procedure of procurement of computer equipment and reimbursement/ advance payment to the members under the scheme;(i)"Scheme" means the Scheme of financial entitlement of Members of Bihar Legislature for purchase of Computer Equipment;(j)"Software" means a programme or a set of programmes used to operate a computer, and includes system software.(k)Words and Expressions used in this Rules but not defined shall have the same meaning which are assigned to them in the Act.
