Section 2 in Arunachal Pradesh Municipal Election Rules, 2011
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or the context, otherwise require :-(i)"Act" means the Arunachal Pradesh Municipal Elections Act, 2009 (Act No. 4 of 2009) ;(ii)"Agent" means any person appointed in writing by a candidate at an election to be agent for the purposes of these rules with the acceptance in writing by such person for such appointment;(iii)"Ballot Box" means any bag or other receptacle in use for insertion of Ballot papers by voters ;(iv)"Counterfoil" means the counterfoil attached to a ballot paper printed under provision of these rules ;(v)"Delimitation" means the delimitation of wards made under the Arunachal Pradesh Delimitation of Wards Rules, 2010 ;(vi)"election" means the election to fill a seat in a Municipal Committee.(vii)"elector" , in relation to a constituency of a Municipal Committee, means the person whose name is entered in the electoral roll of that Municipal Committee for the time being in force and who is not subject to any of the disqualification mentioned in section 16 of the Representation of the People Act, 1950 ;(viii)"electoral roll" means the electoral roll of persons of a ward entitled to vote at an election under these rules;(ix)"electoral roll number of a person" means :-(a)The serial number of the entry in the electoral roll in respect of the person ;(b)The serial number of the part of the electoral roll in which such entries occur ;(c)The name of the ward to which Municipal committee and the member of the ward to which the electoral roll relates ;(x)"EVM" means any machines or apparatus, whether operated electronically or otherwise, used for recording of votes ;(xi)"form" means a form appended to these rules ;(xii)"gazetted Officer" means a government employee belonging to an Indian Administrative Service or State service or any other government employee holding a post which has been declared by competent authority to be a gazetted post ;(xiii)"mark copy" means copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election ;(xiv)"oath of allegiance" means the oath of affirmation of allegiance prescribed under sub-section (2) of section 15 of the Arunachal Pradesh Municipal Act, 2007 (Act No. 4 of 2008) ;(xv)"polling station" means the place fixed for taking poll for municipal election ;(xvi)"Revising Authority" means a Gazetted Officer or an Executive Magistrate who may be appointed by the Municipal Electoral Registration Officer as the Revising Authority in respect of electoral roll of a ward or a part of a ward ;(xvii)"section" means a section of this Act ;(xviii)"symbol" means a symbol which may be allotted to a candidate for election under these rules ;(xix)"treasury" means a treasury or sub-treasury of the State Government and includes a bank to which the business of such treasury or sub-treasury has been made over ; and(xx)"ward" means a ward for the representation of which a member 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 assigned to them in the Act.Chapter-II Electoral Rolls
