Section 2 in The Gujarat Ministers' Salaries and Allowances Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)"Maintenance" in relation to a residence includes the payment of rates and taxes due to Government or any local authority and the provisions of electricity, gas and water:(b)"Minister" and "Deputy Minister" mean respectively a Minister and a Deputy Minister of the Government of Gujarat and ["Minister" includes- [This portion was substituted for the words 'Minister' includes the 'Chief Minister' by Gujarat 20 of 1973, Section 2.](i)The Chief Minister,(ii)The Deputy Chief Minister, and(iii)Minister of State;](c)"Residence" includes the staff quarters and other buildings appurtenant thereto and the gardens thereof;(d)"Rules" and "orders" means rules or orders respectively made under this Act.
