The Chief Election Commissioner and Other Election Commissioners (Conditions of Service) Act, 1991

2.  Definitions. 

In  this  Act,  unless  the  context  otherwise requires,--

1. "Chief  Election Commissioner"  means the Chief Election Commissioner appointed under article 324 of the Constitution;

2. 3*[`"Election  Commission" means the Election Commission referred to in article 324 of the Constitution;'.]

3. 3*["Election  Commissioner" means  any  other  Election Commissioner appointed under article 324 of the Constitution.