Section 6(1) in Pondicherry (Extension of Laws) Act, 1968
(1)In any Act or in any of the rules, notifications, orders, regulations and bye-laws made or issued thereunder and extended to Pondicherry by this Act,-(a)any reference to any provision of law not in force, or to any functionary not in existence, in Pondicherry shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory:Provided that-(i)if any question arises as to who such corresponding functionary is, or(ii)if there is no such corresponding functionary, the Administrator shall decide as to who such functionary will be and his decision shall be final;(b)any reference to the State Government shall be construed as a reference to the Central Government and also as including a reference to the Administrator.
