Section 2(1) in The Representation of the People (Miscellaneous Provisions) Act, 1956
(1)In this Act, unless the context otherwise requires,-(a)each of the expressions defined in section 2 or sub-section (1) of section 27 of the Representation of the People Act, 1950 (43 of 1950), but not defined in this Act, shall have the same meaning as in that Act;(b)"appropriate authority" means, in relation to an election to the House of the People or the Council of States [Certain words omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957). 3. Ins. by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)***], the Central Government, and in relation to an election to the Legislative Assembly or the Legislative Council of a State, the State Government;(bb)"chief electoral officer" means the officer appointed under section 13A of the Representation of the People Act, 1950 (43 of 1950);](c)"corrupt practice" means any of the practices specified in section 123 [The words and figures "or section 124" omitted by s. 3, ibid. (w.e.f. 28-8-1956). 5. Ins. by Act 47 of 1966, s. 15 (w.e.f. 14-12-1966)*****;].(cc)"district election officer" means the officer designated or nominated under section 13AA of the Representation of the People Act, 1950 (43 of 1950);](d)"election" means an election to fill a seat or seats in either House of Parliament or in the House or either House of the Legislature of a State other than the State of Jammu and Kashmir* [Certain words omitted by Act 58 of 1958, s. 14 (w.e.f. 30-12-1958). 7. Subs. by Act 27 of 1956, s. 3, for clause (e) (w.e.f. 28-8-1956)***;].(e)"elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency for the time being in force and who is not subject to any of the disqualifications mentioned in section 16 of the Representation of the People Act, 1950 (43 of 1950);](f)"political party" means an association or a body of individual citizens of India registered with the Election Commission as a political party under section 29A;[Ins. by Act 1 of 1989, s. 3 (w.e.f. 15-6-1989)](g)"prescribed" means prescribed by rules made under this Act;(h)"public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881);](i)"sign", in relation to a person who is unable to write his name, means authenticate in such manner as may be prescribed[Clause (k) re-lettered as clause (i) of that section by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)].
