Section 2 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
2. Definitions. - In this part unless the context otherwise requires,-
(i)"Act" means the Advocates Act, 1961;(ii)"Advocate-General" means the Advocate-General for the State of Uttar Pradesh;(iii)"Association" means any association of legal practitioners entitled to practise in the High Court or in any civil, criminal or revenue court, registered as such association with the Bar Council on an application made to it in that behalf containing the names of its advocate members;(iv)"Bar Council" means the Bar Council for the State of Uttar Pradesh constituted under the Act;(v)"Candidate" means a person qualified to seek election to the Bar Council, who has been duly nominated in accordance with these rules;(vi)"Chairman" means the Chairman of the Bar Council;(vii)"Vice-Chairman" means the Vice-Chairman of the Bar Council;(viii)"Committee" means a committee constituted under the Act or the Rules;(ix)"Continuing candidate" means a person not elected and not excluded at any given time during the counting;(x)"Count" means-(a)all the operations involved in the counting of the first preference recorded for a candidate, or(b)all the operations involved in the transfer of the surplus of an elected candidate, or(c)all the operations involved in the transfer of the total value of votes of an excluded candidate;(xi)"Enrolment number" means the number at which the name of an Advocate is entered in the roll of Advocates maintained by the Bar Council;(xii)"Exhausted Paper" means a voting paper on which no further preference is recorded for a continuing candidate, and includes a young paper on which-(a)the names of two or more candidates whether continuing or not, are written with the same number in words and are next in order of preference, or(b)the name of the candidate next in order of preference, whether continuing or not, is marked by the number in words not following consecutively after some other number in words on the voting paper or by two or more numbers in words(xiii)"First Preference", "Second Preference," Third Preference" and so on shall mean and be indicated respectively by the words "first" or "one", "second" or "two", "third" or "three," etc. written opposite the name of a candidate on the voting paper;(xiv)"High Court" means the High Court of Judicature at Allahabad;(xv)"Member" means a member of the Bar Council of Uttar Pradesh;(xvi)"Original vote" in relation to any candidate, mans a vote derived from a voting paper on which a first reference is recorded for such candidate;(xvii)"President" means the President of an Association;(xvii-a) "Polling Officer" means a person appointed as such by the Returning Officer,(xviii)"Quota" means the lowest value of votes sufficient to secure the return of a candidate;(xix)"Returning Officer" means a person appointed by the Bar Council for conducting an election;(xx)"Surplus" means the number by which the value of the votes of any candidate, original or transferred exceeds the quota;(xxi)"Transferred vote" in relation to any candidate, means a vote the value or part of the value of which is credited to such candidate and which is derived from a voting paper on which a second or a subsequent preference is recorded for such candidate;(xxii)"Unexhausted Paper" means a voting paper on which a further preference is recorded for a continuing candidate;(xxiii)"Voter" means an Advocate whose name is entered on the roll of Advocates prepared under Section 17 of the Act;(xxiv)"Secretary" means the Secretary of the Bar Council or any other person appointed by the Bar Council to perform the duties of the Secretary howsoever designated and shall include any person so appointed under the rules.
