Section 2 in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951);(b)"Assembly" means the Tamil Nadu Legislative Assembly;(c)"Authorised Officer" means the Officer authorised by the Secretary to countersign the medical reimbursement claims;(d)"Council" means the Tamil Nadu Legislative Council, which was abolished by the Tamil Nadu Legislative Council (Abolition) Act, 1986 (Central Act 40 of 1986);(dd)[ "Family" means, - [Inserted by G.O. Ms. No. 1109, dated 26.11.2010.](a)In the case of male member of the Legislative Assembly or the Council -(i)parents;(ii)wife;(iii)legitimate Children (including an adopted son and daughter); and(iv)step children residing with and wholly dependent on him;(b)in the case of female member of the Legislative Assembly or the Council, -(i)parents;(ii)husband;(iii)children (including an adopted son and daughter) residing with and wholly dependent on her;Explanation. - For the purpose of this clause the word children means children who have not completed 25 years and unmarried and not employed in Government, private or self employment.](e)"Government" means the Government of Tamil Nadu;(f)[ Omitted] [Vide G.O. Ms.No. 487, Public (Establishment-I and Legislature), dated the 22nd April 1992.].(g)"Secretary" means the Secretary to the Assembly; and(h)"State" means the State of Tamil Nadu.
