Section 38 in The Government of Union Territories Act, 1963
38. Definitions.
- In this Part, unless the context otherwise requires,-(a)"associate member" means a member associated with the Delimitation Commission under section 42;(b)"Delimitation Commission" means the Delimitation Commission constituted under section 3 of the Delimitation Commission Act, 1962;(c)"latest census figures" means the census figures in a Union territory ascertained at the latest census of which the finally published figures are available;(d)"parliamentary constituency" means a constituency provided by law for the purpose of elections to the House of the People from a Union territory including the Union territory of Delhi.
