Section 2 in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
2. Definitions.
- In this Act, unless there is anything repugnant in the subject content,-(a)"Assembly" means the [Punjab] [Substituted for the word 'East Punjab' by the Adaptation of Laws Order, 1950.] Legislative Assembly;(b)[ "Committee" means a select committee or other committee of the Assembly and includes a joint Committee of the Assembly and the Punjab Legislative Council and any committee appointed by the State Government for a purpose connected with business of the Govt; ] [Clause (b) substituted by Punjab Act 23 of 1956, Section 2.](bb)[ "Deputy Speaker" means the Deputy Speaker of the Assembly; ] [Clause (bb) inserted by Punjab Act 17 of 1964, Section 2.](c)"member" means a member of the Assembly other than a Minister, or the Speaker [or the Deputy Speaker; ] [Added by Punjab Act 17 of 1964, Section 2.](d)"meeting" means a meeting of the Assembly or of a committee thereof;(dd)["new member" means a member who takes his seat in the Assembly after the commencement of the Punjab Legislative Assembly (Allowances of Members) Second Amendment Act, 1986, and includes a member who is re-elected; ] [Added vide Act No. 20 of 1986.]"(e)"prescribed" means prescribed by rules made under this Act; and(f)"Speaker" means the Speaker of the Assembly.
