Section 2(1) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(1)In this Act, unless the subject or context otherwise requires,-(a)"appointed day" means the first day of November, 1956;(b)"Minister" means a minister of the State of Rajasthan and save as otherwise expressly provided, includes the Chief Minister [a Minister of State and] [Substituted by Act No. 3 of 1968 (28-2-1968).] a Deputy Minister of that State;(c)"State" means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act, 37 of 1956).
