2. Definations. - In these rules, unless the context otherwise requires,          

"Advo1cate-General" means the person appointed Advocate-General of Haryana by the Governor under Article 165 of the Constitution.

"Assembly" means the Legislative Assembly of the State of Haryana.

"Assembly Committee" means a Committee which is elected by the Assembly or nominated by the Speaker under these rules and works under the directions of the Speaker and presents its report to the House or to the Speaker and the Secretariat for which is provided by the Legislative Assembly Secretariat.

¹["Bulletin" means the Bulletin of the House containing :—

(a) a brief record of the proceedings of the House at each of its sittings.

(b) information on any matter relating to or connected with the business of the House or other matter which, in the opinion of the Speaker, may be included therein.]

"Constitution" means the Constitution of India. ²[deleted]

"Finance Minister" means the Minister to whom the business of Finance has been alloted by the Governor and includes any Minister.

"Gazette" means the Haryana Government Gazette.

"Governor" means the Governor of Haryana. ³[deleted]

"House" means the Legislative Assembly.

⁴ ["Leader of the House" means the Chief Minister, if he is a member of the House, or a Minister who is a member of the House, and is nominated by the Chief Minister to function as the Leader of the House.]

⁵ ["Lobby" means the covered corridor immediately adjoinning the Chamber and coterminous with it.]

"Member" means a member of the Assembly :

Provided that a Minister who is not a member and the Advocate General shall be deemed to be members for the purpose of speaking in, moving motions and otherwise taking part in the proceedings of the Assembly, but shall not be deemed to be members for the purposes of quorum or voting.

⁶ ["Member-in-charge of the Bill/Resolution" means in the case of Government Bill/Resolution any Minister, in the case of any other Bill/Resolution the member who has given notice of a motion for leave to intorduce the Bill/Resolution or who has introduced the Bill/Resolution or a member authorised by him in writing to assume charge of the Bill/Resolution.]

⁷ ["Minister" means a member of the Council of Ministers, a Minister of State, a Deputy Minister or a Chief Parliamentary Secretary or a Parliamentary Secretary :

Explanation :- A Chief Parliamentary Secretary or a Parliamentary Secretary who is not a member of the House, is not entitled to attend its sitting.]

"Motion" means the statement of a matter or proposal brought forward by a member for consideration of the Assembly and includes a resolution and an amendment.

⁸["Precincts of the House" means and includes the Chamber, the Lobbies, the Galleries and such other places as the Speaker may from time to time specify.]

"Private member" means a member other than a Minister.

"Resolution" means a motion for the purpose of discussing a matter of general public interest.

"Secretary" means the Secretary to the Assembly and includes any person for the time being performing the duties of the Secretary.

"Speaker" means the person holding the office of the speaker under Article 178 of the Constitution or any other person elected to such office under the Constitution.

"Substantive motion" means a self contained proposal submitted for the approval of the Assembly and drafted in such a way as to be capable of expressing a decision of the Assembly.

"State" means the State of Haryana.

"Table" means the Table of the Assembly.

Words and expressions used in the Constitution and not defined in these rules shall have the meaning assigned to them in the Constitution.