Section 3(5) in Sikkim Interpretation and General Clauses Act, 1977
(5)"Central Government" in relation to anything done or 'to be done after commencement of the ,Constitution (Thirty-sixth Amendment) Act, 1975, means the President and includes, in relation to functions entrusted under clause (1) of Article 258 of the Constitution to the Government of Sikkim, the Government of Sikkim acting within the scope of the authority given to it under that clause;
