2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "Administrator" means the Administrator appointed by the President under article 239;
(b) "appointed day1" means the day which the Central Government may, by notification in the Official Gazette, appoint;
(c) "article" means an article of the Constitution;
(d) "Election Commission" means the Election Commission appointed by the President under article 324;
(e) "existing Union territory of Arunachal Pradesh" means the Union territory of Arunachal Pradesh as existing immediately before the appointed day;
(f) "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 of Arunachal Pradesh;
(g) "sitting member", in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Arunachal Pradesh, means a person who, immediately before the appointed day, is a member of that House or that Assembly;
(h) "treasury" includes a sub-treasury.
Back
