Section 2(1) in The Maharashtra District Planning Committee (Election) Rules, 1999
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra District Planning Committees (Constitution and Functions) Act, 1998;(b)[ * * *] [Clause (b) was deleted by G. N. of 5.5.2000.];(c)"Election" means an election to a District Planning Committee and includes any by-election;(d)"Form" means a Form appended to these rules:(e)"List of Voters" means the list of elected Councillors of the -(i)Zilla Paris had, for rural constituency;(ii)Nagar Panchayat, for transitional area constituency:(iii)Municipal Councils for smaller urban area constituency; and(iv)Municipal Corporation for larger urban area constituency.(f)"Public holiday" means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881) or any day which is declared by the State to be a holiday for offices in the State or any part thereof:(g)"Reserved Seat" means a seat reserved for the members belonging to the scheduled castes, scheduled tribes, backward class of citizen and women;(h)"Returning Officer" means the Returning Officer appointed under rule 7 and includes the Assistant Returning Officer appointed under rule 8;(i)"Section" means a section of the Act;
