Section 2 in Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976);(b)"Director" means the Director, Local Government, Punjab;(c)"Register" means a register maintained by the Director indicating the roster points as per the Schedule;(d)"Schedule" means a Schedule appended to these rules;(e)"section" means a section of the Act; and(f)"specified date" in relation to an election for a Corporation for the purposes of these rules, means,-(i)in the case of expiry of duration of a Corporation as provided under sub-section (1) of section 7, the date of such expiry;(ii)in the case of dissolution of a Corporation, the date of the expiry of six months from the date of such dissolution as provided in clause (b) to sub-section (3) of section 7; and(iii)in the case of a newly constituted Corporation, the date of the expiry of six months of its being notified as a Corporation, as provided under sub-section (4) of section 7.(2)The expressions used but not defined in these rules, shall have the same meanings as assigned to these expressions in the Act or shall be construed in the same sense as they are construed in the Act.
