Section 2 in The Karnataka Conduct Of Government Business In The State Legislature Act, 2005
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)“Chairman” means the Chairman of the Committee;(b)“Committee” means the Government Business Advisory Committee constituted under section 6;(c)“Conduct of Business Rules” means the Rules of Procedure and Conduct of Business of either House of the State Legislature under Article 208 of the Constitution;(d)“Government” means the Government of Karnataka;(e)“House” means unless specific reference is made to the Karnataka Legislative Assembly or the Karnataka Legislative Council in any provision, either House of the State Legislature;(f)“Legislature” or “State Legislature” means the Karnataka State Legislature;(g)“Sessions” means the sessions of each House of Legislature;(h)“Year” means the Calendar Year commencing from the first day of January.(2)Any reference to the Constitution made in this Act shall be read as reference to the Constitution of India.
