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 [or with the Election Commission [under section 43A or section 43C] [Inserted by Act 83 of 1971, Section 9 (w.e.f. 16-2-1972)]];(b)"Delimitation Commission" means the Delimitation Commission constituted under section 3 of [the Delimitation Act, 2002 (33 of 2002)] [Substituted by Act 19 of 2005, s. 3, for "the Delimitation Commission Act, 1962 (61 of 1962) "];(bb)[ "Election Commission" means the Election Commission appointed by the President under article 324;] [Inserted by Act 83 of 1971, Section 9 (w.e.f. 16-2-1972)](c)"latest census figures" mean the census figures in [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] 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 [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] including the Union territory of Delhi.
