Section 2 in The Rajasthan Municipalities (Election) Rules, 1994
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).(b)'Candidate' means a person, who has been or claims to have been duly nominated as a candidate at an election.(c)'Counting Agent' means a person appointed by a candidate or his election agent as his counting agent under these rules to remain present at the time of counting of ballot papers after the poll.(d)'District Municipal Election Officer' means the District Election Officer appointed under section 19-B of the Act.(e)'Election Agent' means a person, appointed by a candidate as his election agent under these rules.(f)'Election Commission or Commission' means the State Election Commission.(g)'Form' means a form appended to these rules.(h)'Municipal Electoral Roll' in relation to a municipality means the collection of the list of voters published by the Electoral Registration Officer for all the wards of the municipality.(i)'Polling Agent' means a person appointed by a candidate or his election agent as his polling agent under these rules to remain present at a polling booth during the polls.(j)'Polling Officer' means a person appointed by the Returning Officer under these rules as a Polling Officer to assist the Presiding Officer.(k)'Polling Station' means a place fixed by the State Election Commission or Authority nominated by the Commission under these rules for taking the pol at an election.(l)'Presiding Officer' means a person appointed by the Returning Officer under these rules and includes any [X X X] [Deleted by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.] Polling Officer performing any of the functions of the Presiding Officer under these rules.(m)'Registration Officer' means the Electoral Registration Officer of the municipality and includes Assistant Electoral Registration Officer to be appointed by the State Election Commission, in consultation with the State Government.(n)'Returning Officer' means a person appointed as such under these rules, & includes an Assistant Returning Officer.(o)'Section' means a section of the Act.(p)'Voter' in relation to an election to a ward, means any person who is entitled to vote at the election and whose name is included in the List of Voters for that ward published by the Electoral Registration Officer.(q)'Ward' means the ward as formed under Section 14 of the Act.(r)Words and expressions used but not defined in these Rules but defined in the Act shall have the meaning assigned to them in the Act.Chapter-II Formation of Wards and Reservation
