Section 2 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
2. Definitions. - In these Rules, unless the context otherwise require :-
(a)"Act" means the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999);(b)"Competent Authority" means the Competent Authority appointed under Section 21 of the Act;(c)"Candidate" means a person contesting the election;(d)"District Election Officer" means the Collector of the District for conduct of the election under these rules;(e)"Forms" means the Forms appended to these Rules;(f)"Returning Officer" means an officer appointed by the District Election Officer;(g)"Voter List" means the list prepared under sub-rule (1) of Rule 4 of the Madhya Pradesh Farmers' Organisation Election Rules, 1999.
