- In these rules, unless the context otherwise requires,-(a)"the Act" means the Trade Unions Act, 1926 (16 of 1926), as amended by the Trade Unions (West Bengal Amendment) Act, 1983 (West Ben. Act XLVIII of 1983) :(b)"ballot box" includes any box, bag or other receptacle used for insertion of ballot papers by voters ;(c)"election" means an election held under section 28B ;(d)"electoral roll" means a final list published by the Returning Officer containing the names and other particulars of the workmen eligible to cast votes is an election under the Act, in the manner provided in these rules ;(e)"Form" means a Form appended to these rules ;(f)"General Secretary" means any person elected as General Secretary by the members of any contesting Trade Union in an annual general meeting or special general meeting, and includes a Secretary or Join General Secretary where the constitution of the Trade Union provides for such post in place of the General Secretary ;(g)"industrial establishment" shall have the same meaning as in the Explanation to section 25A of the Industrial Disputes Act, 1947 (14 of 1947) ;(h)"Polling Officer" means an officer, being an employee of the State Government, appointed by the Returning Officer to assist the Presiding Officer in conducting the election in the manner provided in these rules ;(i)"Polling station", in relation to an election, means the place for taking poll of that election ;(j)"Presiding Officer" means an officer, being an employee of the State Government, appointed by the Returning Officer for a polling station to do all such acts and things as may be necessary for conducting an election in that polling station in the manner provided in these rules, and includes a Polling Officer who performs any of the functions of a Presiding Office ;(k)"Registrar" means the Registrar of the Trade Unions as defined in the Act.(l)"Returning Officer" means an officer, being an employee of the State Government, empowered by the Registrar to do all such acts and things as may be necessary for conducting an election under the Act in the manner provided under these rules, and includes an Assistant Returning Officer, being an employee of the State Government, appointed b the Registrar and performing the functions of a Returning Officer ;(m)"Section" means a section of the Act ;(n)"Voter", in relation to an election, means any workman whose name is included in the finally published electoral roll.
