- In these rules, unless there is anything repugnant in the subject or context :-(a)'Act' means the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956 (Punjab Act No. 22 of 1956) as the case may be;(b)'Government' means the Government of the State of Punjab in the Department of General Administration (Cabinet Affairs Branch); and(c)'Sanctioning Authority' means the Deputy Secretary (Co- ordination) or Joint Secretary (Co-ordination) to the Government of Punjab as the case may be for the time holding charge of the Cabinet Affairs Branch of the Department of General Administration.
