Section 2 in The Registration Of Electors Rules, 1960
2. Definitions and interpretation
.-(1) In these rules, unless the context otherwise requires,-(a)"Act" means the Representation of the People Act, 1950 (43 of 1950);(b)"declared office" means an office declared by the President to be an office to which the provisions of sub-section (4) of section 20 apply;(c)[ "Form" means a Form appended to these rules and in respect of any constituency, includes a translation thereof in the language or any of the languages in which the electoral roll for that constituency is prepared;] [ Substituted by S.O. 3874, dated 15.11.1966.](d)"registration officer" means the electoral registration officer of a constituency and includes an assistant electoral registration officer thereof;(e)"roll" means the electoral roll for a constituency;(f)"section" means a section of the Act;[* * *] [ Clause (g) omitted by S.O. 3874, dated 15.12.1966.](2)The General Clauses Act, 1897 (10 of 1897), shall apply for the interpretation of these rules as it applies for the interpretation of an Act of Parliament.
