The Assam Reorganisation (Meghalaya) Act, 1969

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint for the formation of the autonomous State;

(b) "article" means an article of the Constitution;

(c) "autonomous State" means the autonomous State of Meghalaya formed under section 3;

(d) "constituency" means a territorial constituency provided by order made under section 12 for the purpose of election to the Legislative Assembly;

(e) "Election Commission" means the Election Commission appointed by the President under article 324;

(f) "Governor" means the Governor of Assam exercising his functions as Governor in relation to Meghalaya by virtue of this Act;

(g) "law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument, having immediately before the appointed day, the force of law in the whole or in any part of the autonomous State;

(h) "Legislative Assembly" means the Legislative Assembly of Meghalaya;

(i) "Meghalaya" means the autonomous State referred to in section 3;

(j) "member" means a member of the Legislative Assembly;

(k) "Official Gazette" means the Official Gazette of Meghayala or the Gazette of India; and

(l) "prescribed" means prescribed by rules made under this Act.

1. 12th January, 1970, vide notification No. G.S.R. 74, 12th January, 1970, in respect of sections 2 and 3, see Gazette of India, Extraordinary, Part II, sec. 3(i). 30th January, 1970, vide notification No. G.S.R. 182, dated 30th January, 1970, in respect of sections 11, 12, 13, 16, 17, 28, 29, 62, 73 and 77, see Gazette of India, Extraordinary, Part II, sec. 3(i).

25th February, 1970, vide notification No. G.S.R. 310, dated 25th February, in respect of sections 11, 12, 13, 16, 17, 28, 29, 62, 73 and 77 1970, see Gazette of India, Extraordinary, Part II, sec. 3(i).

2nd April, 1970, vide notification No. G.S.R. 493, dated 2th March, 1970, in respect of the provisions (other than those which have already been brought into force), see Gazette of India, Extraordinary, Part II, sec. 3(i).

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