Section 2 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)'Act' means the East Punjab Ministers' Salaries Act, 1947 (Punjab Act No. VI of 1947);(b)'Family' means the spouse of the Minister and legitimate children and step children residing with and wholly dependent upon the Minister;(c)'Form' means a form appended to these rules;(d)'Government' means the Government of the State of Punjab in the Department of General Administration (Cabinet Affairs Branch); and(e)'Sanctioning Authority' means the Chief Secretary to Government of Punjab.
