2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance (such allowance not exceeding the amount of daily allowance to which a member of Parliament is entitled under 1[the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954)], any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;
(b) "statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force;
(c) "non-statutory body" means any body of persons other than a statutory body.
1. Subs. by Act 54 of 1993, s. 2, for the words "the Salaries and Allowances of Members of Parliament Act, 1954" (w.e.f. 27-8-1993).
2. Ins. by Act 33 of 1977, s. 12 (w.e.f. 1-11-1977).
3. Ins. by Act 54 of 1993, s. 3 (w.e.f. 19-7-1993).
4. Ins. by Act 5 of 1999, s. 5 (w.e.f. 5-2-1999).
5. Subs. by Act 18 of 2000, s. 5, for "each leader" (w.e.f. 7-6-2000).
6. Ins. by Act 31 of 2006, s. 2 (w.e.f. 18-8-2006).
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