Section 2 in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
2. Definition and Interpretation.
(1)In this order unless the context otherwise required:-(a)"Act" means the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973);(b)"Election Expenditure" means any expenditure incurred or authorised by a candidate or his election agent in connection with the election between the dates on which he has filled his/her nomination and the date of declaration of results thereof both days inclusive;(c)"Municipality" means an Institution of Self Government constituted under Section 2(A) of the Haryana Municipal Act, 1973 which may be a Municipal Committee or Municipal Council;(d)"Rule" means the Haryana Municipal (Election) Rules, 1978(e)"Section" means the Section of the Haryana Municipal Act, 1973;(f)"State Election Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with the Section 3A of the Acts;(g)"Sub-Paragraph" means a sub paragraph of the paragraph in which the word occurs; and(2)Words and expressions used but not defined in this Order but defined in the Representation of the People Act, 1950 or Rules made thereunder or in the Representation of the People Act, 1951 or the Rules made thereunder or the Haryana Municipal Act, 1973 or the Rules made thereunder shall have meaning respectively assigned to them in these Acts and Rules.(3)In the absence of such definition the Punjab General Clauses Act, 1898 (Punjab Act No. 1 of 1898), shall as far as may be, apply in relation to the interpretation of this Order as it applies in relation to the interpretation of a Haryana Act.
