Section 2 in Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chief Minister" means the Chief Minister of Himachal Pradesh;(b)"member" means a member of the Legislative Assembly of Himachal Pradesh;(c)"notification" means a notification published under proper authority in the Official Gazette;(d)"Parliamentary Secretary" means a member of the Legislative Assembly of Himachal Pradesh appointed as the Parliamentary Secretary or the Chief Parliamentary Secretary under section 3 of this Act;(e)"prescribed" means prescribed by rules made under this Act; and(f)"specified" means specified by notification published in the Official Gazette.
