Section 2 in The Maharashtra District Planning Committee (Election) Rules, 1999
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998;(b)[ * * *] [Clause (b) was deleted by G. N. of 5.5.2000.];(c)"Election" means an election to a District Planning Committee and includes any by-election;(d)"Form" means a Form appended to these rules:(e)"List of Voters" means the list of elected Councillors of the -(i)Zilla Paris had, for rural constituency;(ii)Nagar Panchayat, for transitional area constituency:(iii)Municipal Councils for smaller urban area constituency; and(iv)Municipal Corporation for larger urban area constituency.(f)"Public holiday" means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881) or any day which is declared by the State to be a holiday for offices in the State or any part thereof:(g)"Reserved Seat" means a seat reserved for the members belonging to the scheduled castes, scheduled tribes, backward class of citizen and women;(h)"Returning Officer" means the Returning Officer appointed under rule 7 and includes the Assistant Returning Officer appointed under rule 8;(i)"Section" means a section of the Act;(2)Words and expressions used in these rules, but not defined, shall have the same meanings as assigned to them under Parts IX and 1XA of the Constitution of India or under the Act.
