Section 2 in The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"census authority" means the Registrar General and ex officio Census Commissioner for India;(b)"Commission" means the Election Commission appointed by the President under article 324 of the Constitution;(c)"Delimitation Act" means the Delimitation Act, 1972 (76 of 1972);(d)"last census" means the census held in India in 1971;(e)"Scheduled Castes Order" means the Constitution (Scheduled Castes) Order, 1950, made by the President under article 341 of the Constitution;(f)"Scheduled Tribes Orders" means the Constitution (Scheduled Tribes) Order, 1950 and the Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959, made by the President under article 342 of the Constitution;(g)"State" means a State included in the Scheduled Castes Order and the Scheduled Tribes Orders, and includes the Union territory of the Andaman and Nicobar Islands.
