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State of Rajasthan - Section

Section 2 in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964

2. Definitions.

- In these rules, unless the context otherwise requires:-
(a)"Act" means the Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956 (Rajasthan Act 6 of 1957):
(b)"Assembly" means the Rajasthan Legislative Assembly;
(c)"Chief Public Office" means:-
(1) at the headquarters of a District the office of the Collector.
(2) at the headquarters of a Tehsil, and the office of the Tehsildar.
(3) at other places. the Police Station or if there be no Police Station the PostOffice or if there be no Post Office, the point so declared forthe purpose of the rules by the Speaker.
(d)"Committee" means a Select Committee appointed by the House of the Assembly or a committee nominated by the Speaker of the Assembly or elected by the house of the Assembly in accordance with the Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly made by the House of the Assembly in pursuance of the provisions contained in clause (1) of Article 208 of the Constitution of India and includes a sub-committee thereof;
(e)"Day" means a calendar day beginning and ending at midnight;
(f)"Speaker" means the Speaker of the Assembly;
(g)[ "Meeting" means the sitting of the House of the Assembly in its session or the meeting of the committee thereof] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422];
(h)[ "Schedule" means the Schedule appended to these rules] [Substituted by G.S.R. 100, dated 14-2-1984, Published in Rajasthan Rajpatra (Extraordinary), part IV(ga), dated 14.2.1984, page 407-422];
(i)"Session" means the whole period of a session of the Assembly summoned by the Governor to meet in pursuance of clause (1) of Article 174 of the Constitution of India commencing on the date of its first sitting and expiring on the date of its prorogation by the Governor under clause (2) of the said Article or its adjournment [sine die] by the Speaker, whichever is earlier.