Section 2 in The Government Of National Capital Territory Of Delhi Act, 1991
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"article" means an article of the Constitution;(b)"assembly constituency" means a constituency provided under this Act for the purpose of elections to the Legislative Assembly;(c)"Capital" means the National Capital Territory of Delhi;(d)"Election Commission" means the Election Commission referred to in article 324;(e)"Legislative Assembly" means the Legislative Assembly of the National Capital Territory of Delhi;(ea)"Lieutenant Governor" means the administrator appointed under article 239 of the Constitution for the National Capital Territory of Delhi and designated as Lieutenant Governor by the President;(eb)"Minister" means a member of the Council of Ministers referred to in clause (4) of article 239AA of the Constitution, by whatever name called and includes a Deputy Minister;'.(f)"Scheduled Castes" , in relation to the Capital, means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article to be Scheduled Castes in relation to the Capital.
