Section 2 in Orissa Zilla Parishad Election Rules, 1994
2. Definitions.
(1)In these rules, unless the context otherwise require-(a)"Act" means the Orissa Zilla Parishad Act, 1991, (Orissa Act 17 of 1991);(b)[ "Ballot Box" means any box, bag or any other receptacle of such design and specification as the Commissioner may decide, used for receiving ballot papers in the course of polling at a polling station and shall be so constructed that ballot papers can be inserted through an opening without affecting the secrecy of voting, but the ballot papers can not be removed without opening, breaking or otherwise tampering it] [Substituted by O.G.E. No. 1265 of 1995.];(c)"Block Development Officer" means an Officer appointed for the Block under Section 15-A of the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960);(d)"Clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the issue of notice;(e)"Commissioner" means the State Election Commissioner appointed under Article 243-k of the Constitution;(f)"Election Officer" means, unless the Commissioner otherwise directs, the Collector of the district or any Officer authorised by the Collector by a general or special order to exercise all or any of the powers and to perform all or any of the duties of an Election Officer under those rules;(g)"Grama Panchayat Act" means the Orissa Grama Panchayat Act, 1964;(h)"Member of Parishad" means a member elected under Clause (a) of Sub-section (1) of Section 6 of the Act;(i)"Panchayat Election Rules" means the Orissa Grama Panchayat Election Rules, 1965;(j)"Parishad" means the Zilla Parishad constituted under the Act;(k)"Parishad Constituency" means the constituency referred to the Clause (a) of Sub-section (1) of Section 6;(l)"Polling Agent" means a person duly authorised by a contesting candidate to attend on his behalf at the polling of votes at one or more polling stations, or place specified for counting of votes;(m)"Polling Officer" means the person appointed by the Election Officer to assist him or the Presiding Officer for conducting the elections at one or more polling stations or for counting of votes;(n)"Polling Station" means the place fixed by the Election Officer for conduct of the poll in respect of election of a member of the Parishad;(o)"Presiding Officer" means any person appointed as such by the Election Officer to preside over and the conduct of election under these rules at one or more polling stations or to count the votes;(p)"Sarpanch" means a person elected as such in accordance with the provisions of the Orissa Grama Panchayat Act, 1964;(q)"Section" means a section of the Act.(2)All other words and expression used but not defined herein shall, unless the context otherwise requires, have the same meaning as have been assigned to them respectively in the Act.Part-II General
