Section 2 in Haryana Municipal Corporation Election Rules, 1994
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"agent" means any person appointed in writing by a candidate at an election to be agent for the purposes of these rules with the acceptance in writing by such person for such appointment;(b)"backward classes" means such classes of citizens as may be specified by the Government from time to time;(c)"Constituency" means a Class or ward, for the representation of which a member or members is or are to be or has or have been elected under these rules;(d)"election" means the election of a member, Mayor, Senior Deputy Mayor or Deputy Mayor of the Corporation;(e)"elector" in relation to a ward, means a person whose name is entered in the electoral roll of that ward for the time being in force and who is not subject to any disqualification for voting;(f)"Form" means the Form appended to these rules.(g)"Gazetted Officer" means a Government employee belonging to any Indian Administrative Service or State Service or any other Government employee holding a post which has been declared by competent authority to be a gazetted post;(h)"newly constituted Corporation" means a Corporation of which the members have been elected at a general election or nominated or appointed at the time of a general election, but have not yet taken their seats;(i)"Ordinance" means the Haryana Municipal Corporation Ordinance, 1994;(j)"oath of allegiance" means the oath or affirmation of allegiance prescribed by section 33 of the Ordinance;(k)"Revising Authority" means such person as the Deputy Commissioner may appoint in respect of a ward or part of a ward for the purpose of receipt and disposal of claims and objections in respect of preparation or revision of rolls;(l)"roll" means the electoral roll of persons entitled to vote at a Corporation election under these rules;(m)"Scheduled Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified under Article 341 of the Constitution of India to be Scheduled Castes;(n)"section" means a section of the Ordinance ;(o)"treasury" means a Government treasury or sub-treasury or a bank to which the Government treasury business has been made over;(p)"Tribunal" means the Municipal Corporation Elections Tribunal consisting of a person or persons appointed by the State Government under Rule 77 of these rules to hold any enquiry in respect of an election petition under the Ordinance ;(q)words and expressions used herein and not defined in these rules shall have the same meaning as are assigned to them in the Ordinance.
