Section 2 in Gujarat District Planning Committees Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Gujarat District Planning Committees Act, 2008 (Gujarat 11 of 2008);(b)"list of voters" means the list of,-(i)the elected members of the District Panchayats, and(ii)the elected members, by whatever name called, of the municipalities in a district as prepared under rule 7;(c)"polling station" in relation to an election means tire place for taking poll of the election;(d)"Returning Officer" means an officer appointed as such by the District Collector under sub-section (2) of section 4 of the Act.(2)The words and expressions used in these rules but not defined shall have the meaning respectively assigned to them in the Act.
