Section 2 in The Sikh Gurdwaras Board Election Rules, 1959
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Act" means the Sikh Gurdwaras Act, 1925;(b)"agent" means any person appointed in writing by a candidate at an election to be agent for the purpose of these rules, with the acceptance in writing by such person of the office of such agent, whether as election agent, polling agent or counting agent;(c)"Board", "Commissioner", "Gurdwara Election" and "Resident" shall have the same meaning as are respectively assigned to them in the Act;(d)"constituency" means a constituency for the election of a member or members of the Board;(e)"election" means an election to fill a seat or seats in the Board and "elector", in relation to a constituency means a person whose name is for the time being entered in the electoral roll of the that constituency;(f)"form" means a form appended to these rules and includes a translation thereof in any other language;(g)"non-reserved seat" means a seat not reserved for Scheduled Castes [or for women] [Added by Notification No. G.S.R. No. 278(E), dated 4.4.2002 (w.e.f. 16.7.1959)];(h)"reserved seat" means a seat reserved for Schedule Castes [or for women] [Added by Notification No. G.S.R. No. 278(E), dated 4.4.2002 (w.e.f. 16.7.1959)];(i)"roll" means the electoral roll of a constituency; and(j)"Scheduled Castes" means all such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified to be `Scheduled Castes' in relation to [the concerned State] [ The words [the State of Punjab] substituted by Central Government Notification dated 26.7.1978.] under Article 341 of Constitution of India.(k)["State" means the State of Punjab or the State of Haryana or the State of Himachal Pradesh in relation to the transferred territory within the meaning of the Punjab Reorganisation Act, 1966, or the Union Territory of Chandigarh as the case may be] [Added by Central Government Notification dated 26.7.1978.]
