Section 2(1) in The Orissa District Planning Committees Rules, 2000
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Orissa District Planning Committees Act, 1998;(b)"Ballot Box" means any box, bag or other receptacle which can contain secretly and safely the received ballot papers in course of polling at a polling station;(c)"Form" means a form appended to these rules, and includes a translation in Oriya thereof;(d)"List of Voters" means the list of elected members of the Zilla Parishad or elected members of the Municipalities in a district;(e)"Polling Station" means the place selected for conduct of poll of an election under the Act;(f)"Returning Officer" means the District Magistrate who will conduct the election to the District Planning Committee and it includes an Assistant Returning Officer for performing the functions of a Returning Officer as and when so appointed by the Returning Officer;(g)"Presiding Officer" means a public servant appointed by the Returning Officer for conducting election at a polling station;(h)"Polling Officer" means a public servant appointed by the Returning Officer for assisting the Presiding Officer for conducting election at a polling station;(i)"Schedule" means the Schedule referred to in the Act in Sub-section (2) of Section 3;(j)"Gazette" means the Orissa gazette;(k)"Ballot Paper" means a paper containing the names of contesting candidates to be used for casting votes by the voters;(l)"Section" means a Section of the Act.
