Section 3(9) in Meghalaya Interpretation and General Clauses Act, 1972
(9)"Central Government" in relation to anything done or to be done after the commencement of the Constitution, means the President, and includes in relation of functions entrusted under Clause (1) of Article 248 of the Constitution to the Government of Meghalaya, acting within the scope of the authority given to it under that clause ;
