Section 2 in The West Bengal Panchayat Elections Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"article" means an article of Constitution;(2)"Assistant Panchayat Electoral Registration Officer" means an officer appointed as such under sub-section (3) of section 6 of the West Bengal State Election Commission Act, 1994;(3)"Assistant Panchayat Returning Officer" means an officer appointed as such under sub-section (3) of section 6 of the West Bengal State Election Commission Act, 1994;(4)"cognizable offence" has the same meaning as in clause (c) of section 2 of the Code of Criminal Procedure, 1973;(5)"Commission" means the West Bengal State Election Commission referred to in sub-section (1) of section 3 of the West Bengal State Election Commission Act, 1994;(6)"Constitution" means the Constitution of India;(7)"corrupt practice" has the same meaning as specified in section 123 of the Representation of the People Act, 1951;(8)"District Panchayat Election Officer" means an officer appointed as such by the State Election Commissioner under sub-section (1) of section 6 of the West Bengal State Election Commission Act, 1994;(9)"election" means the election to fill a seat or seats in a Gram Panchayat, Panchayat Samiti and Zilla Parishad or Siliguri Mahakuma Parishad, as the case may be;(10)"elector", in relation to a constituency of a Gram Panchayat, Panchayat Samiti, Zilla Parishad or Siliguri Mahakuma Parishad, means the person whose name is entered in the electoral roll of that Gram Panchayat, Panchayat Samiti, Zilla Parishad or Siliguri Mahakuma Parishad, for the time being in force, and who is not subject to any of the disqualifications mentioned in section 16 of the Representation of the People Act, 1950;(11)"local party" means a party recognized as such by the Commission;(12)"member" means a person elected at an election to fill seats in a Gram Panchayat, Panchayat Samiti, Zilla Parishad or Siliguri Mahakuma Parishad;(13)"notification" means a notification published in the Official Gazette;(14)"Presiding Officer" includes any polling officer when performing any of the functions of a Presiding Officer;(15)"polling station" in relation to an election means the place for taking poll of that election;(16)"panchayat area" means the territorial area of a Panchayat as referred to in clause (e) of article 243 of the Constitution;(17)"Panchayat Electoral Registration Officer" means an officer appointed as such by the State Election Commissioner under sub-section (1) of section 6 of the West Bengal State Election Commission Act, 1994 and includes an Assistant Panchayat Electoral Registration Officer;(18)"Panchayat Returning Officer" means an officer appointed as such by the State Election Commissioner under sub-section (1) of section 6 of the West Bengal State Election Commission Act, 1994 and includes an Assistant Panchayat Returning Officer;(19)"prescribed" means prescribed by rules made under this Act;(20)"prescribed authority" means an authority appointed by the State Government, by notification, for all or any of the purposes of the Act;(21)"public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881;(22)"qualifying date" means the date specified as such by the Commission by notification for the purposes of this Act;(23)"recognized political party" means a National party or a State party recognized as such by the Election Commission of India by notification for the time being in force;(24)"sign" in relation to a person who is unable to write his name, means to authenticate in such manner as may be prescribed;(25)"State Election Commissioner" means the State Election Commissioner referred to in sub-section (1) of section 3 of the West Bengal State Election Commission Act, 1994;(26)"State Government" has the same meaning as in the West Bengal Panchayat Act, 1973;(27)"voter on election duty" means any presiding officer, polling officer, any other public servant or any polling agent who is a voter and is, by reason of his being on election duty, unable to vote at the polling station where he is entitled to vote;(28)other expressions used in this Act have the meanings respectively assigned to them in the West Bengal Panchayat Act, 1973 and the West Bengal State Election Commission Act, 1994.
