Section 2 in Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-a. 'Assembly' means the Legislative Assembly of the State of Sikkim.b. 'Chief Minister', 'Minister', ' Minister of State' and 'Deputy Minister' shall mean respectively the Chief Minister, a Minister, a Minister of State or a Deputy Minister of the State of Sikkim. 'Committee' means a Committee of the Assembly and includes a Committee appointed by the State Government.c. 'Deputy Speaker' means a Deputy Speaker of the Assembly.d. The husband, as the case may be, and minor children of such person and also the parents and adult children of such person if such parents and adult children are wholly dependent on such person.e. 'Furnished' means provided with furniture and fittings on such scale and within such limits as may be prescribed.f. 'Maintenance' in relation to a residence shall include repairs, structural addition and alterations and provisions of connections for water and electricity and payment of municipal rates and taxes and other charges in respect of the residence.g. 'Member' means a member of the Assembly other than the Chief Minister, a Minister, a Minister of State, a Deputy Minister, the Speaker and the Deputy Speaker and shall include a member acting as Speaker in the absence of the Speaker and the Deputy Speaker.h. 'Month' shall mean a month reckoned according to the English Calendar.i. 'Prescribed' means prescribed by rules made under this Act.j. 'Rent' includes charges for electricity and water.k. 'Residence' includes the garage, garden, lawn, quarters for the staff; servants, security personnel or guards and guest house within the compound of the residence.l. 'Session' means the whole period from the time when the Assembly meets to the time it is prorogued.m. 'Speaker' means the Speaker of the Assembly and shall include a member of Assembly appointed by the Governor to perform the duties of the Speaker when the post of the Speaker and the Deputy Speaker are vacant.
