Section 2(1) in Punjab Reservation for the Offices of Mayors of Municipal Corporations Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976);(b)"Director" means the Director, Local Government, Punjab;(c)"Register" means a register maintained by the Director indicating the roster points as per the Schedule;(d)"Schedule" means a Schedule appended to these rules;(e)"section" means a section of the Act; and(f)"specified date" in relation to an election for a Corporation for the purposes of these rules, means,-(i)in the case of expiry of duration of a Corporation as provided under sub-section (1) of section 7, the date of such expiry;(ii)in the case of dissolution of a Corporation, the date of the expiry of six months from the date of such dissolution as provided in clause (b) to sub-section (3) of section 7; and(iii)in the case of a newly constituted Corporation, the date of the expiry of six months of its being notified as a Corporation, as provided under sub-section (4) of section 7.
