Section 2(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Gujarat Metropolitan Planning Committees Act, 2008, (Gujarat Act 18 of 2008);(b)"appropriate authority" means an Area Development Authority or any Urban Development Authority constituted under the Gujarat Act;(c)"Assistant Returning Officer" means an officer appointed by the Election Authority under Rule-7;(d)"Committee" means Metropolitan Planning Committee constituted under subsection (1) of section 3 of the Act;(e)"Constituency" means the constituency as specified in Rule 3;(f)"development" shall have the meaning assigned to it in clause (vii) of section 2 of the Gujarat Act;(g)"Gujarat Act" means the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976);(h)"GDCR" means the General Development Control Regulations made under clause (m) of sub-section (2) of section 12 of the Gujarat Act;(i)"election" means an election of the member under clause (x) of sub-section (2) of section 3 of the Act to a Metropolitan Planning Committee and includes any by-elections;(j)"Election Authority" means an officer appointed by the State Government for the conduct of election for constitution of the Metropolitan Planning Committee under sub-section (1) of section 4 of the Act;(k)"Form" means Form appended to these rules;(l)"List of Voters" means the list of elected members or Councilors as the case may be. of the-(i)Gram Panehayat, for rural constituency; n(ii)Municipality/Nagarpalika, in municipal borough;(iii)Municipal Corporation, for larger urban area constituency;(m)"local authority" means,-(i)a Municipal Corporation constituted under the Gujarat Provincial Municipal Corporation Act, 1949 (Bombay LDC of 1949);(ii)a Municipality/Nagarpalika constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iii)a Committee appointed for notified area under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iv)a Gram panchayat constituted under the Gujarat Panchayats Act, 1961 (Bombay LIX of 1949) [Sic (Gujarat VI of 1962)];(n)"polling station" in relation to an election, means the place(s) fixed by the Returning Officer for taking poll of that election;(o)"public holiday", means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881) or any day which is declared by the State to be a holiday for offices in the State or any part thereof;(p)"Returning Officer" means an officer appointed by the Election Authority under Rule 7, to be the Returning Officer and includes the Assistant Returning Officer.
