Section 2(1) in The Haryana Panchayati Raj Election Symbols (Reservation and Allotment) Order, 2014
(1)In this Order, unless the context otherwise requires,-(a)"Act" means the Haryana Panchayati Raj Act, 1994;(b)"clause" means a clause of the paragraph or sub-paragraph in which the word occurs;(c)"contested election" means an election to Panchayati Raj Institutions i.e. Gram Panchayat, Panchayat Samiti and Zila Parishad ward where a poll is taken;(d)"election" means an election to fill a seat or seats of Panch, Sarpanch, Member Panchayat Samiti & Zila Parishad to which this Order applies;(e)"Form" means a form appended to this Order;(f)"National party" means and includes every political party which has been recognised by the Election Commission of India as a National Party under the Election Symbols (Reservation and Allotment) Order, 1968;(g)"political party" means an association or body of individual citizens of India registered with the Election Commission of India as a political party under section 29A of the Representation of the People Act, 1951 (43 of 1951);(h)"State party" means and includes every political party which has been recognised by the Election Commission of India as a State party in the State of Haryana under the Election Symbols (Reservation and Allotment) Order, 1968;(i)"registered but un-recognised political party" means and includes every political party registered under section 29A of the Representation of the People Act, 1951 with the Election Commission of India, and head office of which is located in the State of Haryana ;(j)"paragraph" means a paragraph of this Order;(k)"rules" mean the Haryana Panchayati Raj (Elections) Rules, 1994;(l)"State Election Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution of India vide Haryana Government, Development and Panchayat Department, Notification No. S.O.101/Const./Art. 243K/243ZA/93, dated the 18th November, 1993;(m)"sub-paragraph" means a sub-paragraph of the paragraph in which the word occurs.(n)"ward" means a ward for; Panch in a Gram Panchayat, Member in a Panchayat Samiti and Member in a Zila Parishad, formed under rule 4 of the Haryana Panchayati Raj (Election) Rules, 1994 for the purpose of election of Panch or Member; and(o)words and expressions used but not defined in this order but defined in the Representation of the People Act, 1950, or the rules made thereunder or in the Representation of the People Act, 1951, or the rules made thereunder or the Haryana Panchayati Raj Act, 1994, and rules made thereunder, shall have the meaning respectively assigned to them in those Acts and rules.
