Section 2 in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991
2. Definitions.-
In this Act, unless the context otherwise requires,(a)"Chief Election Commissioner" means the Chief Election Commissioner appointed under Article 324 of the Constitution.(b)[ "Election Commission" means the Election Commission referred to in Article 324 of the Constitution.] [Inserted by Act 04 of 1994, section 4](c)[] [Original clause (b) re-lettered as clause (c) by Act 04 of 1994] "Election Commissioner" means any other Election Commissioner appointed under Article 324 of the Constitution.
