Section 2 in The Orissa Legislative Assembly ex-Members Pension Rules, 1979
2. Definitions.
- In these rules unless the context otherwise requires-(a)'Act' means the Orissa Legislative Assembly Members Salary, Allowances and Pension Act, 1954;(b)'Assembly' means the Orissa Legislative Assembly;(c)'Ex-member' means the person referred to in Section 4-8 of the Act.(d)'Forms' means a form appended to these rules;(e)'Sanctioning Authority' means the Secretary of the Orissa Legislative Assembly Secretariat;(f)'Secretariat' means the Secretariat of the Orissa Legislative Assembly;(g)'Treasury' includes Sub-Treasury and Special Treasury;
