Section 2 in Haryana Panchayati Raj Election Rules, 1994
2. Definition.
- In these rules unless the context otherwise requires -(a)"Act" means the Haryana Panchayati Raj Act, 1994;(b)"Block Election Officer (Panchayat)" means the officer appointed by the State Election Commissioner as Block Election Officer (Panchayat) in consultation with the Government for conduct of elections to the Panchayats;(c)"Chairperson" means a Sarpanch of Gram Panchayat, Chairman of Panchayat Samiti and President of Zila Parishad, as the case may be ;(d)"District Election Officer (Panchayat)" means the officer appointed by the State Election Commissioner as District Election Officer (Panchayat) in consultation with the Government for conduct of election to the Panchayats(e)[ "District Electoral Officer" means an officer appointed by the State Election Commissioner under rule 15A and entrusted with the work of preparation, revision and amendment of wardwise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad;] [Substituted vide Vide LSP III dated 3.10.1994.](f)"Form" means a form appended to these rules;(g)"Panchayat" means an institution of self-government constituted under Article 243B, for the rural areas and includes Gram Panchayat, Panchayat Samiti and Zila Parishad;(h)"State Election Commissioner" means the State Election Commissioner appointed under clause (1) of Article 243K of the Constitution of India read with clause (d) of rule 2 of the State Election Commissioner conditions of Service Rules, 1994;(i)"Voters list" means the list of voters of a ward of panchayat; and(j)words and expressions used but not defined, in these rules, shall have the same meanings as assigned to them in the Act.
