(a) “Administrator” means the administrator appointed by the President under Article 239 of the Constitution;

(b) “appointed day”1 means the day which the Central Government may, by notification in the Official Gazette, appoint;

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

(d) “Election Commission” means the Election Commission appointed by the President under Article 324;

(e) “existing Union territory of Mizoram” means the Union territory of Mizoram 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 any part of the existing Union territory of Mizoram;

(g) “sitting member”, in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Mizoram, means a person who, immediately before the appointed day, is a member of that House or that Assembly;

(h) “treasury” includes a sub-treasury. PART II ESTABLISHMENT OF THE STATE OF MIZORAM