Section 2 in Assam Panchayat (Constitution) Rules, 1995
2. Definition.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means The Assam Panchayat Act, 1994, (Assam Act No. XVIII of 1994);(b)"Ballot box" means one includes any box, bag or other receptacle used for the insertion of ballot papers during election as under sub-rule (5) of Rule 14, sub-rule (1) of Rule 37, clause (ii) of sub-rule (h) of Rule 48 and clause (ii) of sub-rule (6) of Rule 50 of these rules; .(c)"bye-election" means an election held for filling up a vacancy caused by death, resignation, removal or otherwise of the President and Vice-President and Member of Gaon Panchayat and directly elected members of Anchalik Panchayat and Zilla Parishad;(d)"electoral roll" means the list of voters of the Gaon Panchayat prepared and published under the provisions of sub-rules (1) to (12) of Rule 12 of this rules;(e)"Form" means a form appended to these rules;(f)"General election" means any election other than a bye election under the provisions of the Act;(g)"Deputy Commissioner" means the Deputy Commissioner of the District;(h)"Sub-Divisional Officer" means the Sub-Divisional Officer of the outlying Sub-Division;(i)"Notification" means a notification published in the official Gazette;(j)"sign" in relation to a person who is unable to write his name, means his thumb impression, authenticated by a person authorised in this behalf by the Deputy Commissioner or the Sub-Divisional Officer, as the case may be;(k)"Public holiday" means any day which is a public holiday under Section 25 of the Negotiable Instrument Act, 1881 (Act XXN of 1881) or any day which has been notified by the State Government to be a holiday for the Government Offices in the State of Assam;(l)"Section" means the Section of Act;(m)"State Government" means the Government of Assam;(n)"State Election Commission" means the Election Commission constituted under Article 243K of the Constitution of India;(o)"State Election Commissioner" means State Election Commissioner, of Assam appointed under 'Section 114 of the Act read with Article 243K of the Constitution of India;(p)words and expressions used in these Rules had not defined shall have the meanings respectively assigned to them in the Act. '
