Section 2 in The Goa, Daman And Diu Reorganisation Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Administration" means the administrator appointed by the President under article 239;(b)"appointed day" [305-1987 vide Notification No. S.O. 518(E), dated 26-5-1987.] means the day which the Central Government may, by notification, appoint;(c)"article" means an article of the Constitution;(d)"assembly constituency" and "parliament constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);(e)"Election Commission" means the Election Commission appointed by the President under article 324;(f)"existing Union territory" means the Union territory of Goa, Daman and Diu as existing immediately before the appointed day;(g)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having immediately before the appointed day, the force of law in the whole or any part of the existing Union territory;(h)"notification" means a notification published in the Official Gazette;(i)"population ratio", in relation to the State of Goa and the Union, means the ratio of 43:3.25;(j)"sitting member", in relation to the House of the People or of the Legislative Assembly of the existing Union territory, means a person who, immediately before the appointed day, is a member of that House or that Assembly;(k)"treasury" includes a sub-treasury.
