Section 2(a) in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968
(a)"appointed day" means the day which the Central Government may, by [notification] [10-6-1970: vide Notifn No. G.S.R. 901, dated 9-6-1970, Gaz of India, Extn, Pt. II, Section 3 (i), p- 543. ] in the Official Gazette, appoint;
