Section 2 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"house" includes the staff quarters and other buildings appurtenant thereto and the gardens thereof;(b)"licence fee" means the sum of money payable monthly in accordance with the provisions of section 5 of this Act in respect of a furnished house allotted to a Minister;(c)"maintenance" in relation to a house shall include the payment of local rates and taxes, and charges for electricity and water ;(d)"Minister" means a Member of the Council of Ministers, by whatever name called; and(e)"salary" means the monthly salary paid to a Minister under section 3 of this Act.
