The Goa, Daman and Diu Reorganisation Act, 1987

2. Definition.-

In this Act, unless the context otherwise requires,-

(a) "Administrator" means the administrator appointed by the President under article 239;

(b) "appointed day"1 means the day which the Central Government may, by notification, appoint;

(c) "article" means an article of the Constitution;

(d) "assembly constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);

(e) "Election Commission" means the Election Commission appointed by the President under article 324;

(f) "existing Union territory" means the Union territory of Goa, Daman and Diu as existing immediately before the appointed day;

(g) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having immediately before the appointed day, the force of law in the whole or any part of the existing Union territory;

(h) "notification" means a notification published in the Official Gazette;

(i) "population ratio", in relation to the State of Goa and the Union, means the ratio of 42: 3.25;

(j) "sitting member", in relation to the House of the People or of the Legislative Assembly of the existing Union territory means a person who, immediately before the appointed day, is a member of that House or that Assembly;

(k) "treasury" includes a sub-treasury.