.In this Act, unless the context otherwise requires,(a)appropriate Government means(i)the Central Government, in relation to a Commission appointed by it to make an inquiry into any matter relatable to any of the entries enumerated in List I or List II or List III in the Seventh Schedule to the Constitution; and(ii)the State Government, in relation to a Commission appointed by it to make an inquiry into any matter relatable to any of the entries enumerated in List II or List III in the Seventh Schedule to the Constitution:[Provided that in relation to the State of Jammu and Kashmir, these clauses shall have effect subject to the modification that(a)in sub-clause (i) thereof, for the words and figures List I or List II or List III in the Seventh Schedule to the Constitution, the words and figures List I or List III in the Seventh Schedule to the Constitution as applicable to the State of Jammu and Kashmir shall be substituted;(b)in sub-clause (ii) thereof, for the words and figures List II or List III in the Seventh Schedule to the Constitution, the words and figures List III in the Seventh Schedule to the Constitution as applicable to the State of Jammu and Kashmir shall be substituted;](b)Commission means a Commission of Inquiry appointed under section 3;(c)prescribed means prescribed by rules made under this Act.[2-A. Construction of references to laws not in force in the State of Jammu and Kashmir [Inserted by Act 79 of 1971, Section 4.].Any reference in this Act to a law, which is not in force in the State of Jammu and Kashmir, shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State] [Added by Act 79 of 1971, Section 3.].
