Section 2 in Chandigarh Panchayat Election Rules, 1994
2. Definitions and Explanations.
- In these rules, unless the context otherwise requires:-(a)"Agent" means any person appointed in writing by a candidate at an election to be his agent of the purposes of these rules, with the acceptance by such persons of the office of such election agent;(b)"Backward Classes" means castes, races or classes declared as Backward Classes by the Chandigarh Administration from time to time;(c)"Commission" means the Election Commission for the Union Territory, Chandigarh;(d)"Election" means election of a Panch, Sarpanch of a Gram Panchayat, member of Panchayat Samiti, Zila Parishad whether by direct election or out of the representative of Sarpanches or Chairman or Vice- Chairman of the Panchayat Samiti or Zila Parishad, as the case may be;(e)"Elector" means a person whose name is entered in the electoral roll of Gram Panchayat and are in force for the time being;(f)"Forms" means a form appended to these rules;(g)"Government" means the Administrator appointed under Article 239 of the Constitution of India;(h)"Scheduled Castes" means any of the Scheduled Castes specified in Part II of the Schedule to the Constitution (Scheduled Castes) Union Territories Order, 1951;(i)"Public Holiday" means holiday declared under Negotiable Instrument Act, 1881.
