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State of Uttar Pradesh - Section

Section 2 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"Act" means the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 ;
(b)"Election" means an election to fill the office of Adhyaksha or Up-Adhyaksha, as the case may be, of a Zila Panchayat;
(c)"member" means a member of a Zila Panchayat referred to in clause (b), sub-section (1) of Section 18 of the Act;
(d)"Form" means a form given in Schedule I to these rules ;
(e)"Schedule" means a Schedule to these rules.