Section 2 in Himachal Pradesh Municipal Election Rules, 2015
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or the context,-(a)"Act" means the Himachal Pradesh Municipal Act, 1994 (Act No. 13 of 1994);(b)"agent" means any person appointed in writing by a candidate at an election to be agent for the purpose of these rules;(c)"ballot box" means any box, bag or other receptacle used for the insertion of ballot paper by electors and shall include the electronic voting machine;(d)"Chairperson" means any member of the municipality elected as President by the elected members to hold office and to perform the functions of the President;(e)"Commission" means the State Election Commission defined under clause (37) of section 2 of the Act;(f)"delimitation" means the delimitation of wards made under these rules;(g)"District Election Officer (municipalities)" means the Officer appointed by the State Election Commission for the conduct of elections to municipalities under rule 32;(h)"political party" means an association or body of individual citizens of India registered with the Election Commission of India, as a political party under the Representation of People Act, 1951;(i)"Divisional Commissioner" means the Commissioner of the Division concerned;(j)"elector" means any person entitled to vote at an election of member or office bearer of the municipality;(k)"electoral roll" means the electoral roll of persons of a ward entitled to vote at an election under these rules;(l)"Electoral Registration Officer (Municipal Council/Nagar Panchayat)" means an officer appointed by the Commission for the purpose of preparation of electoral rolls in accordance with these rules;(m)"form" means a form appended to these rules;(n)"oath or affirmation" means the oath or affirmation of allegiance specified under sub-section (1) of section 27 of the Act;;(o)"polling station" means the place fixed by the Returning Officer for the conduct of election to the municipality;(p)"Returning Officer" means an officer appointed by the Commission under rule 32 and includes Assistant Returning Officer;(q)"revising authority" means a Gazetted Officer or an Executive Magistrate who may be appointed by the Electoral Registration Officer (Municipal Council/Nagar Panchayat) as the revising authority in respect of electoral roll of a ward or a part thereof ;(r)State means the State of Himachal Pradesh;(s)"State Government" means the Government of Himachal Pradesh;(t)"symbol" means a symbol which may be allotted to a candidate for contesting election under these rules;(u)"treasury" means a treasury or sub-treasury of the State Government and includes a bank through which the business of such treasury or sub-treasury has been made over: and(v)"ward" means a ward for the representation of which an office bearer is to be or has been elected under these rules.(2)Words and expressions used but not defined in these rules shall have the same meanings as are respectively assigned to them in the Act.Chapter - II Delimitation and Reservation of Wards.
