Section 2 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
2. Definitions.
(1)In these rules, unless the context otherwise requires,(a)"Ordinance" means the Orissa Municipal Corporation Ordinance, 2003 (Orissa Ordinance No.1 of 2003);(b)"Ballot Box" includes any box, bag or any other receptacle used for emersion of ballot paper by voters in course of polling in polling station;(c)"Backward Class of citizens" means the backward classes of citizens of other than the Scheduled Castes and Scheduled Tribes as may be specified by the State Government from time to time in the list under the Orissa State Commission for Backward Classes Act, 1993;(d)"Counterfoil" means the counterfoil attached to a ballot paper printed under the provision of these rules;(e)"City" means the Municipal Corporation defined in the Ordinance;(f)"Election" means an election to fill a seat or seats in a corporation;(g)"Election Commission" means the State Election Commission consisting of a State Election Commissioner appointed by the Governor under Article 243-K of the Constitution of India;(h)"Election Officer" means any officer of the State Government, appointed as Election Officer by the Election Commission;(i)"Electronic Voting Machine" means a machine or apparatus operated electronically or otherwise used for giving or recording of votes and any reference to any ballot box or ballot papers in these rules save as otherwise provided being construed as including a reference to such voting machine whenever such voting machine is used at any election;(j)"Form" means a Form appended to these rules;(k)"Marked Copy of Electoral Roll" means the copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election;(l)"Polling Agent" means a person duly authorized by a contesting candidate for whom votes are polled during the election in respect of one or more polling stations, places specified for counting of votes;(m)"Polling Officer" means the person appointed by the Election Officer to assist him or the Presiding Officer for conducting the elections at one or more polling stations within ward;(n)"Polling Station" means the place fixed by the Election Officer for conduct of the poll in respect of election of [Corporators] [Inserted vide O.G.E. No. 1404 dated 12.9.2003.] of the Corporation.(o)"Presiding Officer" means the person appointed as such by the Election Officer to preside over and conduct election under these rules at one or more Polling Stations and to count the votes;[(o-1) "Returning Officer" means an Officer as defined under Section 78 of the Act.] [Inserted vide O.G.E. No. 1404 dated 12.9.2003.](p)"Roll" means the electoral roll for a ward of a Municipal Corporation;(q)"Section" means a section of the Ordinance;(r)"Ward" means the area notified as such under clause (a) of Sub-section (i) of Section 60.(2)All other wards and expressions used in these rules but not otherwise defined herein, shall have the same meaning as respectively assigned to them in the Ordinance.
