Section 2 in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954;(b)"advance" means an advance sanctioned to a member for the purposes under Section 4-AA of the Act;(c)"Assembly" means the Orissa Legislative Assembly;(d)"Form" means a Form appended to these rules;(e)"Sanctioning Authority" means the Secretary of the Orissa Legislative Assembly Secretariat;(f)"Secretariat" means the Secretariat of the Orissa Legislative Assembly;(g)"Treasury" includes Sub-Treasury and Special Treasury;(h)words and expressions used but not defined herein shall have the same meanings respectively assigned to them in the Act.
