Section 2 in The Government Of Union Territories Act, 1963
2. Definitions and interpretation.
(1)In this Act, unless the context otherwise requires,--(a)"Administrator" means the administrator of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] appointed by the President under artcle 239;(b)"article" means an article of the Constitution;(c)"assembly constituency" means a constituency provided under this Act for the purpose of elections to the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] ;(d)"Election Commission" means the Election Commission appointed by the President under article 324;(e)"Judicial Commissioner" includes an Additional Judicial Commissioner;(f)"scheduled castes" in relation to [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] mean such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article 341 to be scheduled castes in relation to that Union territory;(g)"scheduled tribes" in relation to [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] mean such tribes or tribal communities or parts of or groups within such tribes or tribal communities as are deemed under article 342 to be scheduled tribes in relation to that Union territory;(h)[ "Union territory" means the Union territory of Pondicherry.] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)](2)Any reference in this Act to laws made by Parliament shall be construed as including a reference to Ordinances promulgated by the President under article 123 and a reference to Regulations made by the President under article 240.
