In this Act, unless the context otherwise requires,-(a)"article" means an article of the Constitution;(b)"associate member" means a member nominated under section 5;(c)"Commission" means the Delimitation Commission constituted under section 3;(d)"Election Commission" means the Election Commission referred to in article 324;(e)"member" means a member of the Commission and includes the Chairperson; and(f)"State" includes a Union territory having a Legislative Assembly [***].
