(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Waqf Act, 1995 (Central Act 43 of 1995);(b)"Board" means the Punjab Waqf Board, established under subsection (1) of section 13 vide Government of Punjab, Department of Home Affairs and Justice (Judicial - I Branch), Notification No. 5/28/1996-2Judl.(1)3543, dated the 1st August, 2003;(c)"Chairperson" means the Chairperson of the Punjab Waqf Board;(d)"Election Authority" means the Additional Chief Secretary/Principal Secretary/Secretary holding the charge of the Department of Home Affairs and Justice, Punjab;(e)"elector" in relation to election to any category of members means any person whose name is specified in the electoral roll of that category;(f)"electoral roll' means a separate list of members of each of the four electoral colleges, as specified in clause (b) of sub-section (1) of section 14;(g)"Form" means a Form appended to these rules;(h)"legal practitioner' shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961);(i)"premises" means any land or building or part of a building and includes;-(i)the garden, tree and ground, if any, appertaining to such building or part of the building;(ii)any fittings affixed to such building or part of the building for more beneficial enjoyment thereof; and(iii)dargah, grave, graveyard, khanqah, peerkhana, karbala, takia, maqbara, mosque or masjid, tomb and the courtyard appurtenant thereto;(j)"Registrar" means the Registrar of the Tribunal and includes Assistant Registrar or any other person to whom the Registrar may, with the approval of the Tribunal, delegate any of his powers;(k)"returning officer" means an officer, authorized or appointed by the Election Authority to do any act or to perform any function in connection with the conduct of election under these rules;(l)"section" means the section of the Act;(m)"State Government" means the Government of the State of Punjab in the Department of Home Affairs and Justice; and(n)"waqf property" means property of the waqf and includes both movable as well as immovable property.(2)The words and expressions used and not defined in these rules, but defined in the Act, shall have the same meaning, respectively, as assigned to them in the Act.
