Section 2 in The Code of Conduct for Members of the Orissa Legislative Assembly
2. Definitions.
(1)In this Code, unless the context otherwise requires-"Assembly" means the Orissa Legislative Assembly;"Committee" means the Ethics Committee appointed by the Assembly or by the Speaker for any specific or general purpose; and includes a Sub-Committee;"Constitution" means the Constitution of India;"Gazette" means the Orissa Extraordinary Gazette;"Member" means a Member of the Orissa Legislative Assembly;"Minister" means a Member of the Council of Minister;"Motion" means the statement of a matter brought forward for the consideration of the Assembly and includes a resolution and an amendment of a Motion;"Secretary" means the Secretary to the Assembly and includes any person for the time being performing the duties of the Secretary;"Session" means the period commencing with first meeting of the Assembly summoned by Governor and ending with its prorogation;(2)Words and expressions used in the Constitution as well as in this Code shall, unless the context otherwise requires, have the meanings assigned to them in the Constitution.Chapter-II
