Section 2 in Tamil Nadu Legislators Hostel (Accommodation) Rules, 1969
2. Definitions.
- In these rule, unless there is anything repugnant in the subject or context, -(1)"Assembly" means the Tamil Nadu Legislative Assembly;(2)[ "Committee" means a Committee appointed or elected by the Assembly or nominated by the Speaker under the rules of the Assembly and includes a Select Committee, but does not include any Committee appointed by the State Government;] [Vide G. O. Ms. No. 483, Public (Establishment-land Legislature), dated the 22nd April 1992.](3)[Omitted.](4)"Day" means a period of twenty-four hours beginning at the hour of occupation of accommodation;(5)[Omitted.] [Omitted by G.O. Ms.No. 564, Public (Establishment-I and Legislature), dated the 14th July 1994.](6)"Hostel" means the Tamil Nadu Legislators Hostel;(7)"House Committee" means the House Committee of the Legislative Assembly;(8)"Meeting" means a meeting of the Assembly or of the Governor's Address or a meeting of a Committee or two or more Committees combined but does not include "tours" as defined in clause (11);(9)"Member" means a Member of the Assembly;(10)[ "Secretary" means the Secretary, Legislative Assembly Secretariat; and] [Vide G.O. Ms. No. 483, Public (Establishment-I and Legislature), dated the 22nd April 1992.](11)(a)"Tour" means a tour undertaken by Committee in connection with its functions within the State; and(b)a tour arranged by the State Government for groups of members to various places within the State to study the developmental activities.
