Section 2(1) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(1)In this Act unless the subject or context otherwise requires. -(a)"appointed day" means the first day of November, 1956;(aa)[ "Constituency Allowance" means an allowance to meet personal office expenses incurred by a member in his constituency in the performance of duties of the office of the member;] [Inserted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992](aaa)[ "medical facilities" includes facilities for treatment according to the Ayurvedic or Unani Tibbi system of Medicine or Surgery, whether supplemented or not by modern advances; and "medical attendance and treatment" shall be construed accordingly;] [Added by Rajasthan 16 of 1964 and renumbered by Rajasthan 18 of 1995.](b)[ "Member" means a member of the Legislative Assembly of the State, but save as otherwise expressly provided in this Act, does not include- [Substituted by Rajasthan 24 of 1970.](i)a Minister as defined in the Rajasthan Ministers Salaries Act, 1956 (Act No.43 of 1956); and(ii)an Officer of the Legislative Assembly for the State as defined in this Act;](c)"Minister" means a Minister of the State of Rajasthan and includes the Chief Minister as well as a Deputy Minister;(d)"Officer" used with reference to the Legislative Assembly for the State, means the Speaker as well as the Deputy Speaker of such Assembly; and(e)"State" means the State of Rajasthan as formed by section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956).
