Section 2 in Andhra Pradesh District Planning Committees (Election of Members) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Andhra Pradesh District Planning Committees Act, 2005.(b)"Backward Classes" mean any socially and educationally backward classes of citizens recognized by the Government for the purpose of clause (4) of Article 15 of the Constitution of India.(c)"Casual Vacancy" and "Casual election" in relation to the District Planning Committee mean the vacancy arose in the Office of the member of the District Planning Committee due to registration or death or otherwise of the member and the election held to fill up such vacancy respectively:(d)"Commissioner" means the Commissioner of Panchayat Raj and Rural Employment:(e)"Election Officer" means the District Collector of the District concerned:(f)"Government" means the Government of Andhra Pradesh:(g)"Reserved seats" means such number of the scats, which arc reserved for the members of the Scheduled Castes or Scheduled Tribes or Backward Classes or women, as the case may be;(h)"Rural Constituency" consists of the members elected from the Zilla Parishad Territorial Constituencies of the Zilla Parishad of the District;(i)"Scheduled Castes" and "Scheduled Tribes" shall have the meaning respectively assigned to them in clauses (24) and (25) of Article 366 of the Constitution of India:(j)"Section" means the Section of the Act; and(k)"Unreserved seats" mean such number of the seats, which are not reserved for any of the categories mentioned in clause (g);(l)"Urban Constituency" consists of the elected members of Municipal Corporation(s), Municipal Councils and Nagar Panchayats in the District;(m)"Voter(s)" means the person(s) whose name(s) is/are included in the voters list finally published under subrule (2) of Rule 6 of these rules;(n)"Words" and "Expressions" used but not defined in these rules shall have the same meaning assigned to them in the Act.
