Section 2 in The Bihar Municipal Election Rules, 2007
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Bihar Municipal Act, 2007;(b)"bye-election" means an election held to fill a casual vacancy under Section 484 of the Act and Rule 114 of these Rules;(c)"candidate" means a person who has been or claims to have been duly nominated as a candidate at any election and includes a candidate who, with the election in prospect has held himself out as prospective candidate;(d)"corrupt practice" means any of the practices specified in Section 481 of the Act;(e)"general election" means an election held for the offices of the Councillors under sub-section (6) of Section 12 of the Act;(f)"elector" in relation to a ward of municipality means a person whose name is for the time being entered in the electoral roll of that ward;(g)"electoral right" means the right of a person to stand or not to stand as or to withdraw from being candidate, or to vote or refrain form voting, at an election;(h)"form" means a form set out in these Rules, which may be subject to change if so required by the State Election Commission;(i)"electoral offence" means any of the offences specified in Section 454-469 of the Act;(j)"Registration Officer" means the officer appointed under Rule 5 of these Rules;(k)"returned candidate" means a candidate whose name has been published under Section 14 as an elected Councillor or who has been elected under sub-section (1) of Section 23 of the Act to be the Chief Councillor or Deputy Chief Councillor of a Municipality;(l)"Returning Officer" means an officer appointed as such under the Act;(m)"Section" means a Section of the Act;(n)"Ward" means an area specified as such in Rules made under Section 13 of the Act.
