Section 2 in The West Bengal Salaries And Allowances Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)["Chief Minister", "Deputy Chief Minister", "Minister",] [Words Substituted for the words 'Chief Minister', 'Minister', by W.B. Act 8 of 2000.] "Minister of State", "Deputy Minister" and "Parliamentary Secretary" mean respectively [the Chief Minister, the Deputy Chief Minister, a Minister,] [Words Substituted for the words 'the Chief Minister, a Minister,' by W.B. Act 8 of 2000. ] a Minister of State, a Deputy Minister and a Parliamentary Secretary of the Government of West Bengal;(b)"Speaker" and "Deputy Speaker" mean respectively the Speaker and Deputy Speaker of the West Bengal Legislative Assembly [* * * * * *] [Words 'and 'Chairman' and 'Deputy Chairman' mean respectively the Chairman and Deputy Chairman of the West Bengal Legislative Council' omitted by Order No. 1403-L, dated 31.3.70 published in Calcutta Gazette, Extraordinary, Part I of 1970, page 1908.](c)"residence" includes any garden, lawn or compound and any quarters for staff and servants and other buildings appurtenant thereto;(d)"maintenance" in relation to a residence includes structural alterations and repairs and also provision of electricity, gas and water therefor and payment of rates and taxes in respect thereof.
