Section 2 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
2. Definition.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(ii)"ballot box" includes any box, bag or other receptacle used for the insertion of ballot paper by voters;(iii)"candidate" means a person who has been or claims to have been duly nominated as a candidate at the election of members to the committee;(iv)"casual vacancy" means a vacancy occurring otherwise than by efflux of time and 'casual election' means an election held to fill a casual vacancy;(v)"committee" means the District Planning Committee in a district;(vi)"contesting candidate" means a candidate whose nomination has been duly accepted under sub-rule (5) of rule 16, and who has not withdrawn his nomination;(vii)"Election Court" means the Court of the District Judge under whose jurisdiction, the local bodies fall;(viii)"Form" means a form appended to these rules;(ix)"local bodies" means the District Panchayat, Town Panchayats, Municipal Councils and Municipal Corporations in a district;(x)"marked copy of the voters list" means a copy of the voters list set apart for the purpose of marking the names of voters to whom a ballot paper is issued at the election of members to the committee;(xi)"ordinary vacancy" means a vacancy occurring by efflux of time and "ordinary election" means an election held to fill an ordinary vacancy;(xii)"Polling Officer" means the officer appointed tinder sub-rule (2) of rule 19 of these rules, to assist the Presiding Officer in the performance of his duties;(xiii)"polling station" means a place fixed under sub-rule (1) of rule 19 of these rules for taking poll at the election of members to the Committee;(xiv)"Presiding Officer" means an officer appointed under sub-rule (2) of rule 19 of these rules for taking poll at a polling station;(xv)"public holiday" means any day which is a public holiday for purposes of section 25 of the Negotiable Instruments Act, 1881 (Central Act XXVI of 1881);(xvi)"rural segment" means the rural area comprising the District Panchayat in a district;(xvii)"urban segment" means the urban area comprising the entire Town Panchayats, Municipal Councils and Municipal Corporations in a district;(xviii)"voter" means a member in relation to a District Panchayat or Town Panchayat or a councillor in relation to a Municipal Council or Municipal Corporation, whose name is entered in the voters list of the district concerned for the time being in force;(xix)"voters list" means the list containing the names of the voters.(2)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act. In the absence of such meaning, the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall apply for the interpretation of these rules, as it applies for the interpretation of a Tamil Nadu Act.
