Section 2 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Adhiniyam" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"Appellate Authority" means the officer designated by the State Government as Appellate Authority to hear appeals under these rules;(c)"Candidate" means a person contesting in the election;(d)"Chairman" means a Chairman of Mandi Samiti;(e)[ "Constituency" means, ten constituencies for representatives of the Agriculturists, or constituency for Chairman of the Market Committee or the constituency for traders as the case may be;] [Substituted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.](f)"District Election Officer" means the Collector of the district for conduct of elections to Mandi Samiti;(g)"Form" means a form appended to these rules;(h)"Marked copy of the voters' list" means the copy of the voters' list set apart for the purpose of marking the names of voters to whom ballot papers are issued at an election;(i)"Registration Officer" means the Electoral Registration Officer appointed by the Collector for registration of voters for election to Mandi Samities in a district and includes an Assistant Electoral Registration Officer;(j)"Returning Officer" means an officer appointed by the District Election Officer, for conduct of elections of Mandi Committee and includes Assistant Returning Officer;(k)"Voters List" means electoral roll or the list of voters of a constituency of a Mandi Samiti;(l)"Mandi" means a Mandi established under Section 4 of the said Adhiniyam;(m)"Mandi Area" means an area for which a Mandi is established under Section 4;(n)"District Collector" means Collector of District and includes the Additional Collector;(o)"Managing Director" means Managing Director of M.P. State Agriculture Marketing Board appointed under the Act and he shall be Commissioner, Mandi, Madhya Pradesh.(p)[ "Member" means member of the Market Committee.] [Inserted by Notification No. D-15-41-05-XIV-3, dated 31-3-2006.]
