Section 2(b) in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
(b)"Administrator" means the administrator appointed under article 239 of the Constitution for the Union Territories of (i) the National Capital Territory of Delhi, (ii) the Andaman and Nicobar Islands, (iii) Lakshadweep, (iv) Daman and Diu, (v) Dadra and Nagar Haveli and (vi) Chandigarh, as the case may be;
