Section 2(1) in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
(1)In this order, unless the context otherwise requires -(a)"clause" means, a clause of the paragraph in which the words occur;(b)"Commission" means, the State Election Commission Haryana constituted under Article 243K read with Article 243ZA of the Constitution of India;(c)"contested election" means, an election in a Gram Panchayat, Panchayat Samiti, Zila Parishad, Municipal Committee, Municipal Council or Municipal Corporation where a poll is taken;(d)"Election Commission of India" means, the Election Commission of India constituted under Article 324 of the Constitution of India;(e)"form" means, forms appended to this order;(f)"Local Bodies" means :-(i)a Gram Panchayat, Panchayat Samiti and Zila Parishad constituted under the Haryana Panchayat Raj Act, 1994 (Act 11 of 1994);(ii)a Municipal Committee or Municipal Council constituted under the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973); and(iii)a Municipal Corporation constituted under the Haryana Municipal Corporation Act, 1994 (Haryana Act No. 16 of 1994);(g)"Paragraph" means, a paragraph of this order;(h)"Political Parties" means, an association and bodies of individual citizens of India registered with the Commission as a Political Party under this order;(i)"recognised Political Party" means a political party recognised as a National Party or as a State Party under the Election Symbols (Reservation and Allotment) Order, 1968, made by the Election Commission of India and also registered by the Commission;(j)"registered Political Party" means, a political party registered with the Commission;(k)"State" means the State of Haryana.
