Section 2 in The Haryana Legislative Assembly (Facilities to Members) Act, 1979
2. Definitions.
- In this Act, unless the subject or context otherwise requires, -(a)"Assembly" means the Haryana Legislative Assembly;(b)"Deputy Speaker" means the Deputy Speaker of the Assembly;(c)"member" means a member of the Assembly and includes the Chief Minister, a Minister, a Minister of State, a Deputy Minister, the Chief Parliamentary Secretary and a Parliamentary Secretary;(d)"Minister" means a member of the Council of Ministers, by whatever name called, and includes a Deputy Minister;(e)"prescribed" means prescribed by rules made under this Act;(f)"Speaker" means the Speaker of the Assembly.
