Section 4 in U.P. State Co-operative Societies Election Rules, 2014
4. "Candidate" means a voter eligible under the Act, the rules and the bye-laws of the Society who files nomination paper to seek election-
4.1as delegate, or4.2as member of the Committee of Management, or4.3as Chairman and Vice-Chairman of Co-operative Society(g)"Scheduled Castes", "Scheduled Tribes" and Other Backward Classes" of citizens shall have the same meaning as assigned to them in the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994(h)"Divisional Co-operative Election Officer" means Divisional Joint Commissioner/ Deputy Commissioner and Divisional Joint Registrar/ Divisional Deputy Registrar of Co-operative Societies of the District of division belonging to the Headquarters of Co-operative Societies or an Officer empowered by a competent authority to discharge the duties of the said posts;(i)"District Co-operative Election Officer" means the District Magistrate of the District in which the Headquarters of the Society concerned is situated.(j)"District Assistant Co-operative Election Officer" means "Assistant Commissioner and Assistant Registrar of Cooperative Societies of the District belonging to the Headquarters of Co-operative societies or Officer empowered by a competent Authority to discharge the duties of the said posts;(k)"Election Officer' means an officer of the State Government who has been appointed as an Election Officer by the District Co-operative Election Officer at the direction of the Commission for a Co-operative Society or a class or classes of Co-operative Societies or for an area or areas in this behalf;(l)"Assistant Election Officer" means an officer or more than one officer appointed by the District Co-operative Election officer to assist the Election Officer in carrying out functions thereof;(m)"Poling Officer" means an officer appointed by the Election officer to assist him/her at the polling station in carrying out his/her functions in a particular area or areas and for such other duties as are required under these rules;(n)"Co-operative Election Supervisor" means an officer appointed by the Commission to supervise the whole election process being conducted fairly and in accordance with rules in a particular area or areas or class or classes of the co-operative societies;(o)"Election symbol" means a symbol approved by the Commission for the election of a candidate of a Co-operative society ;(p)"Constituency" means an area from where delegate of the General Body or the members of the Committee of Management are determined in a specific, number for election by the District Assistant Co-operative Election Officer or an officer authorized for the purpose;(q)"Place of Election" means the Office or the Headquarters of the society or some public place in closest possible proximity to the office or head quarters notified by the District Assistant Cooperative Election Officer;(r)"Place of Poll" means the office or the Headquarters of the society or any public notified by the District Assistant Co-operative Election Officer and in case of the election of the delegates for the constitution of the general body, place of poll shall mean, in addition to the office or Head Quarters or Branch of the Society, any such public place as may be determined by the Election Officer;(s)"Election Suit" mean a suit, instituted after the election of the cooperative societies, under section 70 of the Act by the parties aggrieved by the election.
