In this Act, unless the context otherwise requires,-- (a) "Chairman" means the Chairman of the Council of States; (b) "Committee" means a Committee constituted under section 3; (c) "Judge" means a Judge of the Supreme Court or of a High Court and includes the Chief Justice of India and the Chief Justice of a High Court; (d) "prescribed" means prescribed by rules made under this Act; (e) "Speaker" means the Speaker of the House of the People.Open in Lexace · Ask the AI about this section
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