Section 38(b) in The Government Of Union Territories Act, 1963
(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)]
