Section 2 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Assembly" means the [Maharashtra Legislative Assembly] [These words were substituted for the words 'Bombay Legislative Assembly' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.];(b)"Chairman" means the Chairman of the Council;(c)"Committee" means a Committee of the Assembly or the Council or a joint committee of both, as the case may be;(d)"Council" means the [Maharashtra Legislative Council] [ These words were substituted for the words 'Bombay Legislative Council' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];(e)"Member" means a Member of the Assembly or the Council, as the case may be;(f)["Minister" "Minister of State" and "Deputy Minister" means respectively a Minister, a Minister of State and a Deputy Minister] [These words were substituted for the words 'Minister' and 'Deputy Minister' means, respectively a 'Minister and a Deputy Minister' by Maharashtra 52 of 1969, section 2.] of the [Government of Maharashtra] [These words were substituted for the words 'Government of Bombay' by the Maharashtra Adaptation of Law (State and Concurrent Subjects) Order, 1960.], and Minister includes the Chief Minister [and the Deputy Chief Minister] [These words were inserted by Maharashtra 9 of 1978, section 4.];(ff)[ "new Member" means a [Member who is elected or nominated to the Assembly or Council after the commencement or the Bombay Legislature Members' Salaries and Allowances (Amendment) Act, 1969,] [Clause (ff) was inserted by Bombay 43 of 1958, section 2(1).] and includes a Member who is re-elected or re-nominated;](g)"Parliamentary Secretary" means a Parliamentary Secretary to a Minister;(h)"Speaker" means the Speaker of the Assembly;(i)[ "term of office" means- [Clause (i) was added by Bombay 43 of 1958, section 2(2).](a)in relation to a new Member, the period beginning with the date when such Member takes his seat in the Assembly or as the case may be, in the Council [or such other earlier date as the State Government may by order specify in this behalf, if he is not likely to take his seat as aforesaid within fifteen days of the date of occurrence of vacancy or the date of notification of his election or nomination, whichever is later,] and ending with the date on which his seat becomes vacant;(b)in relation to any other Member, the period at whichever date begun, before the commencement of the [Bombay Legislature Members' Salaries and Allowances (Amendment) Act, 1969] [These words, brackets and figures were substituted for the words, brackets and figures 'Bombay Legislature Members' Salaries and Allowance (Amendment) Act, 1958' by Maharashtra 21 of 1969, section 2(b)(ii).] and ending with the date on which his seat becomes vacant.]
