Section 3 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
3.
In these rules, unless there is anything repugnant in the subject or context,--(a)"Act" means the Andhra Pradesh Municipalities Act, 1965;(b)"Ballot Box" includes any box, bag or other receptacle used for the insertion of ballot paper by voters as directed by the Election Authority;(c)"Counterfoil" means the counterfoil attached to a ballot paper, printed under the provision of these rules;(d)"Election Authority" means the authority defined in clause (12) of Section 2 of the Act;(e)"Election Officer" means the Commissioner or any person or Officer authorised or appointed by the Election Authority to do any act or perform any function in connection with the conduct of election of Chairperson under these rules.Explanation. - The election authority may appoint one or more persons who shall be Officer or Officers of the local authority or the Government as Additional Election Officer or Assistant Election Officer or Officers to assist the Election Officer in the performance of his functions and every *[Additional Election Officer or] Assistant Election Officer so appointed shall, subject to the control of the Election Officer, be competent to perform all or any of the functions of the Election Officer and the expression "Election Officer" shall be deemed to include such Assistant Election Officer also:Provided that the Assistant Election Officer shall not perform any of the functions which relate to the scrutiny of nominations, unless the Electoral Officer is unavoidably prevented from performing the said function;(f)"Elector" in relation to any election to any Municipal Council/Nagar Panchayat means a person whose name appears in the electoral roll for the Municipality/Nagar Panchayat as it remains in force, except a person who is declared to be a man of unsound mind and stands so declared by a competent court;(g)"Electoral roll" means the electoral roll prepared and published under Section 11 of the Act;(h)"Form" means the form appended to these rules and includes the translation of the matter in Telugu, or any other language or languages specified in the Eighth Schedule to the Constitution;(i)"Government" means the State Government of Andhra Pradesh;(j)"Marked copy of the electoral roll" means the 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;(k)"Polling Station" in relation to an election of a Member or election of Municipal Chairperson means the place fixed under Rule 31 for taking the poll at the election;(l)"Presiding Officer" includes any Polling Officer performing any of the functions of a Presiding Officer under sub-rules (2) and (3) of Rule 30;(m)"Public Holiday" means any day declared as such by the Government;(mm)"State Election Commission" means State Election Commission constituted under Article 243-K of the Constitution of India.(n)For the purpose of these rules, a person who is unable to write his/her name shall, unless otherwise expressly provided in these rules, be deemed to have signed an instrument or other paper, if--(a)he/she has placed a mark on such instrument or other paper in the presence of the Election Officer or the Presiding Officer or such other Officer as specified in these rules;(b)such Officer on being satisfied as to his/her identity has attested the mark as being the mark of that person; and(c)"Voters on election duty" means any polling agent, any Polling Officer, Presiding Officer or other public servant who is an elector in the Ward and is by reason of his/her being on election duty unable to vote at the polling station where he/she is entitled to vote.
