Section 2(1) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(b)"Election Commission" means the State Election Commission;(c)"Municipality" means municipality constituted under the provisions of the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(d)"Municipal Electoral Roll" in relation to a municipality means the latest collection of the list of voters published by the Electoral Registration Officer for all the wards of the municipality; and(e)"Voter" means any person who is entitled to vote at the election of the municipality and whose name is included in the latest available list of voters of the municipality published by the Electoral Registration Officer.
