Section 2 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires -(a)'Act' means the Andhra Pradesh Panchayat Raj Act' 1994;(b)'ballot box' includes any box' bag or other receptacle used for the insertion of ballot papers by voters;(c)'counterfoil' means the counterfoil attached to a ballot paper printed under the provisions of these rules;(d)'election' means an election to fill a vacancy in the office of Member or Sarpanch of Gram Panchayat or Member of Mandal Praja Parishad or Zilla Praja Parishad;(e)'elector' in relation to an election to any Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad means' any person entitled to vote at such election;(f)'electoral roll' in relation to a Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad means' the electoral roll published under section 11 of the Act;(g)'Electronic Voting Machine' means the voting machine referred to in section 201A of the Act;(h)'Form' means a form appended to these rules;(i)'marked copy of the electoral roll' means the copy or copies of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election;(j)'polling station' in relation to any election held under these rules means' the place fixed for taking the poll at such election;(k)'Presiding Officer'' includes any polling officer performing any of the functions of a Presiding Officer under these rules;(l)'Returning Officer' means any officer of the local authority or the Government authorised or appointed by the Collector and District Election Authority to do any act or perform any function in connection with the conduct of elections under these rules.Explanation. - The Collector and District Election Authority may appoint one or more persons who shall be an Officer or Officers of the local authority or the Government' as Assistant Returning Officer or Officers to assist the Returning Officer in the performance of his functions and every Assistant Returning Officer so appointed shall' subject to the control of the Returning Officer' be competent to perform all or any of the functions of the Returning Officer and the expression Returning Officer shall be deemed to include such Assistant Returning Officer also.(m)'Section' means a section of the Act;(2)The words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Act.(3)For the purpose of these rules, a person who is unable to write his/her name shall, unless otherwise expressly provided in these rules, be deemed to have signed an instrument or other paper, if -(a)he/she has placed a mark on such instrument or other paper in the presence of the Returning Officer or the Presiding Officer or such other Officer specified in these rules;(b)such Officer on being satisfied as to his/her identity has attested the mark as being the mark of that person.Chapter-II General Provisions
