2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) -appointed day1" means the day which the Central Government may, by notification in the Official Gazette, appoint;

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

(c) -assembly constituency", -council constituency" and -parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);

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

(e) -existing State of Bihar" means the State of Bihar as existing immediately before the appointed day;

(f) -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 existing State of Bihar;

(g) -notified order" means an order published in the Official Gazette;

(h) -population ratio", in relation to the States of Bihar and Jharkhand, means the ratio of 645.30:218.44;

(i) -sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Bihar, means a person who immediately before the appointed day, is a member of that House;

(j) -successor State", in relation to the existing State of Bihar, means the State of Bihar or Jharkhand;

(k) -transferred territory" means the territory which on the appointed day is transferred from the existing State of Bihar to the State of Jharkhand;

(l) -treasury" includes a sub-treasury; and

(m) any reference to a district, tahsil or other territorial division of the existing State of Bihar shall be construed as a reference to the area comprised within that territorial division on the appointed day.

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