Section 3 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
3. Definitions.
(1)In these rules unless there is anything repugnant in the subject, or context,(a)"Government" means the Government of Andhra Pradesh;(b)"Act" means the Andhra Pradesh Municipalities Act, 1965;(c)"Elector" in relation to an election to any municipality means a person whose name appears in the electoral roll of the Municipality as it remains in force, except a person who is declared to be a man of unsound mind and stands so declared by a competent court;(d)"Election Officer" means the Municipal Commissioner or any person or officer authorised or appointed by the Election Authority to do any act or perform any function in connection with the conduct of elections under these rules.(e)"electronic voting machine" means the voting machine referred to in Section 28-E of the Act;(f)"electoral roll" means the electoral roll prepared and published under Section 11 of the Act;(g)"Form" means the form appended to these rules and includes the translation of the matter in Telugu or any other languages specified in Schedule VIII of the Constitution,(h)"ballot box" includes any box, bag or other receptacle used for the insertion of ballot paper by voters;(i)"counterfoil" means the counterfoil attached to a ballot paper printed under the provisions of these rules;(j)"marked copy of the 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 or the names of electors who are allowed to vote through electronic voting machine;(k)"municipality" includes a Nagar Panchayat;(l)"Polling Station" in relation to an election of members means the place fixed for taking the poll at such election;(m)"Presiding Officer", includes any polling officer performing any of the functions of a Presiding Officer under sub-rules (2) and (3) of Rule 30;(n)"Public Holiday" means any day declared as such by Government,(o)"Voters on election duty" means any polling agent, any polling officer, Presiding Officer or other public servant who is an elector in the ward and is by reason of his/her being on election duty unable to vote at the polling station where he/she is entitled to vote;(2)Words and expressions used in these rules but not defined shall have the same meaning assigned to them respectively under the Act.(3)For the purpose of these rules, a person who is unable to write his/her name shall, unless otherwise expressly provided in these rules be deemed to have signed an instrument or other paper, if.(a)he/she has placed a mark on such instrument or other paper in the presence of the Election Officer or the Presiding Officer or such other Officer specified in these rules;(b)such officer on being satisfied as to his/her identity has attested the mark as being the mark of that person".
