(a) “article” means an article of the Constitution;

(b) “assembly constituency” means a constituency provided under this Act for the purpose of elections to the Legislative Assembly;

(c) “Capital” means the National Capital Territory of Delhi;

(d) “Election Commission” means the Election Commission referred to in article 324;

(e) “Legislative Assembly” means the Legislative Assembly of the National Capital Territory of Delhi; [(ea) “Lieutenant Governor” means the administrator appointed under article 239 of the 2 Constitution for the National Capital Territory of Delhi and designated as Lieutenant Governor by the President; (eb) “Minister” means a member of the Council of Ministers referred to in clause

(f) “Scheduled Castes”, in relation to the Capital, means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article 341 to be Scheduled Castes in relation to the Capital. 1. 1st February, 1992 (ss. 2, 3, 38, 39, 40 and 53), vide notification No. S.O. 97(E), dated 31st January, 1992, See Gazette of India, Extraordinary, Part II, sec. 3(ii). 2nd October, 1993 [ss. 4 to 37 (both inclusive), 43 to 45 (both inclusive), 49 to 52 (both inclusive), 54 and 55], vide notification No. S.O. 735(E), dated 30th September, 1993, See Gazette of India, Extraordinary, Part II, sec. 3(ii). 25th November, 1993 (ss 46, 47 and 48), vide notification No. S.O. 894(E), dated 25th November, 1993, see Gazette of India, Extraordinary, Part II, sec. 3(ii). 29th November, 1993 (s. 56), vide notification No. S.O. 910(E), dated 29th November, 1993, see Gazette of India, Extraordinary, Part II, sec. 3(ii). 2. Ins. by Act 19 of 2023, s. 2 (w.e.f. 19-5-2023). 4 PART II LEGISLATIVE ASSEMBLY