(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Representation of the People Act, 1951 (43 of 1951);(b)"ballot box" includes any box, bag or other receptacle used for the insertion of ballot paper by voters;(ba)[ "counterfoil" means the counterfoil attached to a ballot paper printed under the provisions of these rules;] [ Inserted by S.O. 5573, dated 23.12.1971.][* * *] [ Clause (bb) omitted by S.O. 1294(E), dated 11.11.2003 (w.e.f. 11.11.2003).](c)"election by assembly members" means an election to the Council of States by the elected members of the Legislative Assembly of a State by the members of the electoral college of a Union territory, or an election to the Legislative Council of a State by the members of the Legislative Assembly of that State;(d)"elector", in relation to an election by assembly members, means any person entitled to vote at that election;(e)"electoral roll", in relation to an election by assembly members, means the list maintained under section 152 by the returning officer for that election;(f)"electoral roll number" of a person means-(i)the serial number of the entry in the electoral roll in respect of that person;(ii)the serial number of the part of the electoral roll in which such entry occurs; and(iii)the name of the constituency to which the electoral roll relates;(g)[ "Form" means a Form appended to these rules and in respect of any election in a State, includes a translation thereof in any of the languages used for official purposes of the State;] [ Substituted by S.O. 3450, dated 9.11.1966.](gg)[ "marked copy of the electoral roll" means the copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election;] [ Substituted by S.O. 5573, dated 23.12.1971.](h)"polling station", in relation to an election by assembly members, means the place fixed under section 29 for taking the poll at that election;(i)"presiding officer" includes-(i)any polling officer performing any of the functions of a presiding officer under sub-section (2) or sub-section (3) of section 26; and(ii)any returning officer while presiding over an election under sub-section (2) of section 29;(j)"returning officer" includes any assistant returning officer performing any function he is authorised to perform under sub-section (2) of section 22;(k)"section" means a section of the Act.
