Section 2 in The Bihar Panchayat Election Rules, 2006
2. Definition.
- Unless there is anything repugnant in the subject or context:-(a)"Ordinance" means Bihar Panchayat Raj Ordinance, 2006;(b)"Section" means Section of the Ordinance;(c)"Election" means direct or indirect election of the office bearers of Gram Panchayat, Gram Katchahry, Panchayat Samiti and Zila Parishad subject to the Ordinance;(d)"Bye-election" means election to be held for filling casual vacancies;(e)"Commission" means State Election Commission constituted under Section 123 of the Ordinance;(f)"District Election Officer (Panchayat)" (hereinafter referred as District Election Officer) means the officer designated or nominated by the Commission to conduct direct election of the Panchayats;(g)"District Deputy Election Officer (Panchayat)" (hereinafter referred as District Deputy Election Officer ) means the Officer designated or nominated as such under these Rules;(h)"Returning Officer (Panchayat)" (hereinafter referred as Returning Officer) means the officer appointed as such under these Rules;(i)"Assistant Returning Officer (Panchayat)" (hereinafter referred as Assistant Returning Officer) means the officer appointed as such under these Rules;(j)"District Panchayat Raj Officer" means an officer appointed or designated as such by the Government;(k)"Presiding Officer (Panchayat)" (hereinafter referred as Presiding Officer) means the officer appointed as such under these Rules;(l)"Elector" or "Voter" means the person whose name is enrolled in the electoral roll meant for the purpose of elections to be held for Gram Katchahry, Gram Panchayat, Panchayat Samiti and Zila Parishad-,(m)"Electoral Roll" means the electoral roll prepared under Section 126 of the Ordinance;(n)"Marked copy of Electoral roll" means that copy of the electoral roll which is kept separately in an election for the purpose of marking the names of the voters while issuing ballot-paper to them;(o)"Counterfoil" means the counterfoil attached to a printed ballot paper; (p) "Constituency" means a constituency of Gram Panchayat, Gram Katchahry, Panchayat Samiti and Zila Parishad which includes their territorial constituencies also;(q)"Territorial Constituency" means the constituency of the members of Gram Panchayat, Gram Katchahry, Panchayat Samiti and Zila Parishad,(r)"Polling Station" means the place fixed for the purpose of polling for the election of a Panchayat,(s)"Ballot box" means any box , bag or other receptacle used for the purpose of casting votes by the voters in an election;(t)"Premises" means any land, building or any portion of a building and includes any cottage or other structure or any portion of the same; (u) "Vehicle" means vehicle worthy of being used for the purpose of election whether derived mechanically or otherwise;(v)"Corrupt practice" means the practice described in Section 141 of the Ordinance;(w)"Schedule" means the Schedule annexed to these Rules;(x)"Form" means forms annexed to these Rules; provided that in specific circumstances and to remove the practical difficulties, the Commission may make necessary modifications in any of the such forms.The terms and expressions used in these Rules but not defined will have the same meaning as have been assigned to them in the Ordinance.
