- In this Act, unless the context otherwise requires,-(a)"Administrator" means the administrator appointed by the President under article 239 of the Constitution;(b)"[appointed day] [20-2-1987, Vide Notification No.S.O.72(E), dated 11-2-1987, Gazette of India , 1987, Extra-ordinary, Part II, Section 3(ii).] means the day which the Central Government may, by notification in the Official Gazette, appoint;(c)"article" means an article of the Constitution;(d)"Election Commission" means the Election Commission appointed by the President under article 324;(e)"existing Union territory of Mizoram" means the Union territory of Mizoram as existing immediately before the appointed day;(f)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or any part of the existing Union territory of Mizoram;(g)"sitting member", in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Mizoram, means a person who, immediately before the appointed day, is a member of that House or that Assembly;(h)"treasury" includes a sub-treasury.
