Section 2 in The M.P. Local Authorities (Electoral Offences) Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"election" means-(a)in the case of a Municipal Corporation an election to fill the office of a Councillor under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)in the case of a Municipal Council [or Nagar Panchayat] [Inserted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).] an election to fill the office of the Councillor of the Council under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(c)[ in the case of a Gram Panchayat, Janpad Panchayat and Zila Panchayat, an election to fill the offices of a Panch and Sarpanch of a Gram Panchayat, a member of a Janpad Panchayat and a member of Zila Panchayat respectively under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994)] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).];(2)[ "Local Authority" means a Municipal Corporation constituted under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), a Municipal Council or a Nagar Panchayat constituted under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), or a Gram Panchayat, Janpad Panchayat or Zila Panchayat, constituted under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), as the case may be] [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).];(3)"Principal Officer of a local authority" means-(a)in the case of a Municipal Corporation, the Commissioner as defined in sub-section (11) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)[ in the case of a Municipal Council or a Nagar Panchayat, the Chief Municipal Officer as defined in sub-section (5) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961); [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).](c)in the case of a Gram Panchayat, Janpad Panchayat or a Zila Panchayat, the Secretary, the Chief Executive Officer or the Secretary appointed respectively under sub-sections (1), (2) and (3) of Section 69 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), or the person performing the duties of such posts under sub-section (4) of the said section;](4)"Returning Officer" means-(a)in the case of an election to a seat of a Councillor of a Municipal Corporation, any officer appointed as such under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)in the case of an election to a seat of Councillor of a Municipal Council [or Nagar Panchayat] [Inserted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).], any officer appointed as such under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(c)[ in the case of an election to a seat of a Panch or a Sarpanch of a Gram Panchayat or of a member of Janpad Panchayat or a Zila Panchayat, any officer appointed as such under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).] [Substituted by M.P. Act No. 18 of 1994 (w.e f. 30-5-1994).]
