Section 2 in The M.P. Panchayat Nirvachan Niyam, 1995
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Appellate Authority" means the officer designated by the State Election Commission as Appellate Authority in the consultation with the State Government to hear appeals under these Rules;(c)"Commission" means the Madhya Pradesh State Election Commission constituted under Article 243-K of the Constitution;(d)"Constituency" means a Constituency of Janpad Panchayat within the Block and Zila Panchayat within the District;(e)[ "District Election Officer" means the officer appointed by the State Election Commission as District Election Officer (Panchayat) in consultation with the State Government for preparation of voters' list and conduct of elections to Panchayats in a district] [Substituted by Notification No. B-1-40-95-XXII-P-2, dated 4-2-1998.];(f)"Form" means a form appended to these rules;(g)"Marked copy of the voters' list" means the copy of the voters' list set apart for the purpose of marking the names of voters to whom ballot papers are issued at an election;(h)"Registration Officer" means the Electoral Registration Officer appointed by State Election Commission, in consultation with the State Government for registration of voters for election to Panchayats in a district and includes an Assistant Electoral Registration Officer;(i)"Returning Officer" means Returning Officer (Panchayat) appointed by the State Election Commission, or when so authorized by the State Election Commission, by the District Election Officer as a Returning Officer for election to any Panchayat;(j)"Voters' List" means the elector roll or the list of voters of a ward or constituency of a Panchayat;(k)"Village" means a village as specified under Section 3 of the Act;(l)"Ward" means the ward of a village.
