Section 2 in The Bengal Legislative Assembly (Members' Emoluments) Act, 1937
2. Definitions.
- In this Act and for the purposes thereof "Member" means a Member [* * * *] [Words 'either of the West Bengal Legislative Council but not including the Chairman thereof, or' first inserted by West Bengal Act 16 of 1959, then those words omitted by Order No. 1504-L, dated the 31.7.1970, published in the Calcutta Gazette, Extraordinary, dated the 31.7.1970, part I, page 1708.] [* * * *] [Words 'either of the Bengal Legislative Council or' omitted by West Bengal Act'16 of 1959.] of the [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] Legislative Assembly, other than the Governor's Council of Ministers, [* * * *] [Words 'the President of the said Council' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] the Speaker of the said Assembly, Parliamentary Secretaries, Parliamentary Under-Secretaries and Parliamentary Private Secretaries, if any.
