Section 2 in Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires; -(a)'Chief Minister' means the Chief Minister of Manipur;(b)'Member' means a Member of the Manipur Legislative Assembly;(c)'Parliamentary Secretary' means a Member of the Manipur Legislative Assembly appointed as the Parliamentary Secretary under this Act by the Chief Minister.
