In this Act, unless the context otherwise requires,—(a)“Chairman” means the Chairman of the Council of States;(b)“Committee” means a Committee constituted under section 3;(c)“Judge” means a Judge of the Supreme Court or of a High Court and includes the Chief Justice of India and the Chief Justice of a High Court;(d)“prescribed” means prescribed by rules made under this Act;(e)“Speaker” means the Speaker of the House of the People.
