Section 2(1) in Election Symbols (Reservation and Allotment) Order, 1968
(1)In this Order, unless the context otherwise requires -(a)"clause" means a clause of the paragraph or sub-paragraph in which the word occurs;(b)"Commission", means the Election Commission of India constituted under Article 324 of the Constitution;(c)"Constituency", means a parliamentary constituency or an assembly constituency;(d)"contested election" means an election in a parliamentary or an assembly constituency where a poll is taken;(e)"election" means an election to which this Order applies;(ee)[ "form" means a form appended to this Order;] [Inserted by Notification No. 56/97/Judl.III, dated 15.12.1997.](f)"general election" means any general election held after the commencement of this Order for the purposes of constituting the House of the People or the Legislative Assembly of a State and includes a general election whereby the House of the People or the Legislative Assembly of a State in existence and functioning at such commencement, has been constituted;(g)"paragraph" means a paragraph of this Order;(h)[ "political party" means an association or body of individual citizens of India registered with the Commission as a political party under Section 29A of the Representation of the People Act, 1951;] [Substituted by Notification No. O.N.56(E), dated 15.06.1989.](i)[ "State" includes the National Capital Territory of Delhi and the Union Territory of Pondicherry;] [Substituted by Notification No. O.N.56/99/Judl.III, dated 08.06.1999.](j)"Sub-paragraph" means a sub-paragraph of the paragraph in which the word occurs;(jj)[ "Union Territory" means Union Territory other than the National Capital Territory of Delhi and the Union Territory of Pondicherry; and] [Inserted by Notification No. 56/99/Judl.III, dated 08.06.1999.](k)Words and expressions used but not defined in this Order but defined in the Representation of the People Act, 1950, or the rules made thereunder or in the Representation of the People Act, 1951, or the rules made thereunder shall have the meanings respectively assigned to them in those Acts and Rules.
