Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 2 in The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979

2. Definitions.

- In these rules, the context otherwise requires, -
(1)
(a)"Act" means the Punjab Legislative Assembly (Allowances of Members) Act, 1942, as amended from time to time;
(b)"Coupon Book" means a rail travel coupon book issued to a member under these rules;
(c)"Secretary" means the Secretary of the Punjab Legislative Assembly or any other Officer duly authorised, in writing, by him for the purposes of these Rules or any part thereof;
(d)[ "An attendant" for purposes of part (a) of sub-section (1) of section 4-B of the Act means a person who accompanies a Member to look after and assist him to travel at any time but does not include a person in the employment of the Government of India, any State Government, Public Undertaking or local authority;] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]
(2)Words and expressions used but not defined in these rules shall have the samemeaning as assigned to them in the Act.