Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1) in Tamil Nadu Local Bodies Election Symbols (Reservation and Allotment) Order, 2006

(1)In this Order, unless the context otherwise requires, -
(a)"Contested election" means an election where a poll is taken;
(b)"Election" means an election held under the Acts;
(c)"Form" means a form appended to this Order;
(d)"Free symbol" means a symbol other than a reserved symbol;
(e)"Government” means the Government of Tamil Nadu;
(f)"Local bodies" means arid includes all the Village Panchayats, Panchayat Unions, District Panchayats, Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations;
(g)"Ordinary election" means an election held to fill up a vacancy occurring by efflux of time; and
(h)"Political party" means an association or a body of individual citizens of India registered with the Election Commission of India as a political party under Section 29A of Representation of the People Act, 1951.
(i)"Reserved symbol" means a symbol which is reserved by the Election Commission of India for exclusive allotment to a contesting candidate set up by a recognised political party.
(j)"Recognised political parties" means and includes every political party which has been recognised by the Election Commission of India as a National Party or as a State Party in the State of Tamil Nadu under the Election Symbols (Reservation and Allotment) Order, 1968;
(k)"Registered- Unrecognised political party" means and includes -
(i)every political party which had previously been recognised by the Election Commission of India as a National Party under the Election Symbols (Reservation and Allotment) Order, 1968 and subsequently lost its status as National Party;
(ii)every political party which has been recognised by the Election Commission of India as a State Party in any State other than Tamil Nadu under the Election Symbols (Reservation and Allotment) Order, 1968; and
(iii)every political party having its head Office in the State of Tamil Nadu which is registered with the Election Commission of India but not recognised either as a National Party or as a State Party in Tamil Nadu by the Election Commission of India under the Election Symbols (Reservation and Allotment) Order 1968;