Section 2 in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :-(a)'Act' means the Punjab Legislative Assembly Speaker's or the Deputy Speaker's Act, 1937 (Punjab Act No. 3 of 1937);(b)'Family' means the spouse of the Speaker or Deputy Speaker and the legitimate children and step-children residing with and wholly dependent upon the Speaker and Deputy Speaker;(c)'Form' means a form appended to these rules;(d)'Government' means the Government of the State of Punjab in the Department of General Administration (Parliamentary Affairs Branch);(e)'Sanctioning Authority' means the Secretary of the Punjab Vidhan Sabha.
