Section 2 in The Presidential And Vice-Presidential Elections Act, 1952
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"article" means an article of the Constitution;(b)"election" means a Presidential election or Vice-Presidential election;(c)"Election Commission" means the Election Commission appointed by the President under article 324;(d)"Elector", in relation to a Presidential election, means a member of the electoral college referred to in article 54; and in relation to a Vice-Presidential election, means [a member of the electoral college referred to in article 66;](e)"prescribed" means prescribed by rules made under this Act;(f)"Presidential election" means an election to fill the office of the President of India;(ff)[ "public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881;] [ Inserted by Act 5 of 1974, Section 2 (w.e.f. 23.3.1974).](g)"Returning Officer" includes an Assistant Returning Officer performing any function which he is [competent] [ Substituted by Act 5 of 1974, Section 2, for " authorised" (w.e.f. 23.3.1974).] to perform under sub-section (2) of section 3;(h)"Vice-Presidential election" means an election to fill the office of the Vice-President of India.
