In this Act, unless the context otherwise requires
(a) Deputy Government Chief Whip means a Member of Legislative Assembly so designated by the Chief Minister of Mizoram on the recommendation of the Government Chief Whip to perform the duties of the Deputy Government Chief Whip in the Legislative Assembly;
(b) Family in relation to the Deputy Government Chief Whip means
(i) his wife or her husband, as the case may be;
(ii) the children, step children and widowed daughters wholly dependent upon such Deputy Government Chief Whip; and
(iii) the parents, minor brother, handicapped adult brother, unmarried sister and widowed sister wholly dependent upon such Deputy Government Chief Whip;
(c) Government means the State Government of Mizoram;
(d) Government Chief Whip means the Minister of Parliamentary Affairs ex-officio;
(e) Governor means the Governor of Mizoram;
(f) Legislative Assembly means the Legislative Assembly of the State of Mizoram;
(g) Schedule means the Schedule to this Act;
(h) Travelling Allowance means the allowances payable to the Deputy Government Chief Whip under this Act to cover the expenses which he incurs in travelling in the interest of public service.