Section 2 in Tamil Nadu State Election Commissioner (Conditions of Service) Rules, 1994
2. Definition.
- In these Rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(b)"Commission" means the State Election Commission referred to in section 239 of the Act;(c)"Commissioner" means the State Election Commissioner referred to in section 239 of the Act.
