Section 2 in Tamil Nadu Legislator's Pension Rules, 1977
2. Definition.
- In these rules, unless the context otherwise require, -(a)"Act" means the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951);(b)"Assembly" means the Tamil Nadu Legislative Assembly;(bb)"Authorised Officer" means an Officer authorised by the Secretary to claim pension;(bbb)[ "Bank" means a Nationalised Bank. [Vide G.O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.]Explanation. - For purposes of this clause, "Nationalised Bank" means corresponding new Bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);](c)[ "Council" means the Tamil Nadu Legislative Council which was abolished by the Legislative Council (Abolition). Act, 1986 (Central Act 40 of 1986);] [Vide G.O. Ms. No. 484, Public (Establishment-I and Legislature), dated the 22nd April 1992.](cc)[ "Family Pensioner" means a person who is eligible to receive family pension under sub-section (2-B) of section 12-B of the Act;] [Vide G.O. Ms. No. 1397, Public (Establishment-I and Legislature), dated the 21st December 2001.](d)"Form" means a Form appended to these rules;(dd)[ "Government" means the Government of Tamil Nadu;] [Vide G.O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.](e)[ Explanation. - On and from the 1st day of November 1986 "the House" shall mean the Tamil Nadu Legislative Assembly;] [Vide G.O. Ms. No. 484, Public (Establishment-I and Legislature), dated the 22nd April 1992.](ee)[ "Member" means the member of the assembly;] [Vide G.O. Ms. No. 1397, Public (Establishment-I and Legislature), dated the 21st December 2001.](f)"Pensioner" means a person who is eligible to receive pension, under sub-section (1) of the section 12-B of the Act;(g)"Rules" means the Tamil Nadu Legislator's Pension Rules, 1977; and(h)"Secretary" means the Secretary to the Tamil Nadu Legislative Assembly.
