Section 2 in Karnataka Ministers Salaries And Allowances Act, 1956.
2. Definitions.- In this Act, unless the context otherwise requires,—
(a)‘highest class’ in relation to journeys by train includes air conditioned accommodation available in the train;(b)‘Minister’, ‘Minister of State’ and ‘Deputy Minister’ mean respectively, ‘Minister’, ‘Minister of State’ and ‘Deputy Minister’; and ‘Minister’ includes the Chief Minister.(c)‘prescribed’ means prescribed by rules made under this Act;(d)‘residence’ includes the staff quarters and other buildings appurtenant thereto and the gardens thereof.
