- In this Act, unless the context otherwise requires,-(a)"bye-law" means the bye-law framed by the General Council(b)"Constitution" means the Constitution of India(c)"Constituency" means the constituency referred to in Section 48;(d)"Council Area" means the Mising Autonomous Council Area.(e)"Executive Council" means the executive body of the General Council of the Mising Autonomous Council Constituted under section 3 (3) and 24.(f)"Elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency.(g)"General Council Fund" and "Village Council Fund" means the funds constituted under section 61.(h)"Government" means the State Government of Assam.(i)"Governor" means the Governor of Assam.(j)"General Council" means the General Council of the Mising Autonomous Council referred to in section 3.(k)"Gaon Panchayat', 'Anchalik Panchayat" and "Zila Parishad" have the same meaning as defined in the Assam Panchayat Act, 1994 (Assam Act XVIII of 1994)(l)"Member" means a member of the Village Council or the General Council or the Executive Council, as the case may be.(m)"Municipality" has the same meaning as in the Assam Municipal Act, 1956;(n)"Notification" means the notification issued under this Act.(o)"Official Gazette" means the Official Gazette of Assam.(p)"Prescribed" means prescribed by rules made under this Act.(q)["Satellite Areas" mean the area or areas consisting of noncontiguous cluster of villages predominantly inhabited by Scheduled Tribes population having 50% and above as a whole in the cluster and not necessarily in the individual villages.] [Substituted by Assam Act no. 21 of 2005.](r)"Village Council" means the Village Councils referred to in section 4 and(s)"Village Council Area" means the area declared to be the area of a Village Council by the Government by notification in the Official Gazette.(t)[ "Commission" means the Assam State Election Commission constituted vide Govt. Notification No. PDA.116/94/6 dated 31-5- 1994. [Inserted by Assam Act no. 8 of 2001.](u)["Core Areas" means the compact and contiguous areas predominantly inhabited by Scheduled Tribes population having 50% and above as a whole in the area and not necessarily in the individual villages.](v)"Tribal Belts/Blocks/Tribal Sub Plan Areas" means areas notified as such under the Assam Land and Revenue Regulation, 1886 (Assam Regulation I of 1886) and also identified by the Department of Welfare of Plains Tribes & Backward Classes, Govt. of Assam.]
