Section 3 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
3.
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 Municipal Council/Nagar Panchayat means a person whose name appears in the electoral roll for the Municipality/Nagar Panchayat 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 authority" means the authority or the authorities appointed by the State Election Commission;(e)"Election Officer" means the 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 of Member under these rules;Explanation. - The Election Authority may appoint one or more persons who shall be Officer or Officers of the Local Authority or the Governments as Additional Election Officer or Assistant Election Officer shall, subject to the control of the Election Officer, be competent to perform all or any functions of the Election Officer, and the expression Election Officer shall be deemed to include such Assistant Election Officers also:Provided that the Assistant Election Officer shall not perform any of the functions which relate to the scrutiny of nominations, unless the Election Officer is unavoidably prevented from performing the said function.(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;(k)"Polling station" in relation to an election of municipal Members means the place fixed under Rule 3 for taking the poll at the election;(l)'Presiding Officer', includes any polling officer performing any of the functions of a Presiding Officer under sub-rules (2) and (3) of Rule 31;(m)"Public Holiday" means any day declared as such by Government;(mm)"State Election Commission" means State Election Commission constituted under Article 243-K of the Constitution of India.(n)"Voters on election duty" means any polling agent, any polling officer, Presiding Officer or other public servant who is as 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;(o)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 mark on such instrument or other paper in the presence of the Election Officer or the Presiding Officer or such other officer as 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; and(c)the category of which it is reserved, namely for the members of the Scheduled Tribes, the Scheduled Castes, Women and Backward Classes under Section 8(a), (b), (c) or (d) of the Act as the case may be.
