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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

2. Definitions.

(1)In these rules, unless the context otherwise requires:-
(a)'Act' means the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956);
(b)'ballot box' includes any box, bag or other receptacle used for the insertion of the ballot paper by a voter;
(c)'counterfoil' means the counterfoil attached to a ballot paper printed under the provisions of these rules;
(d)'electoral roll' means the electoral roll for the Corporation concerned prepared and published under section 12 of the Act;
(e)'electronic voting machine' means, the voting machine referred to in section 60 A of the Act;
(f)'Form' means a form appended to these rules and includes a translation thereof in Telugu or any other languages specified in Schedule 8 of the Constitution;
(g)'Marked copy of the Electoral Roll' means the copy of the electoral rolls set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election or the names of electors who are allowed to vote through electronic voting machine;
(h)'Voter' in relation to an election to any Municipal Corporation means a person in the electoral roll of the ward concerned for the time being in force and who is not subject to any disqualification for voting;
(2)Words and expressions used in these rules but not defined shall have the meaning assigned to them in the Act.
(3)For the purpose of these rules, a person who is unable to write his name shall, unless otherwise expressly provided in these rules, be deemed to have signed an instrument or other paper if, -
(a)he has placed a mark on such instrument or other paper in the presence of the Commissioner, the Returning Officer or the Presiding Officer or such other officer as may be specified in this behalf by the Commissioner; and
(b)the officer aforesaid on being satisfied as to his identity has attested the mark as being the mark of that person.
CHAPTER - II Election Of Members