Section 2 in The Orissa Grama Panchayats Election Rules, 1965
2. Definitions.
- ln these rules, unless the context otherwise requires-(a)"Act" means Orissa Grama Panchayats Act, 1964;(b)[ "Ballot Box" means any box, bag or any other receptacle of such design and specification as the Commissioner may decide, used for receiving ballot papers in the course of polling at a polling station and be so constructed that ballot papers can be inserted through an opening without affecting the secrecy of voting but the ballot papers cannot be removed without opening, breaking or otherwise tampering the ballot box;] [Substituted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.](c)"Block Development Officer" means an officer appointed for the Block under Section 15 (a) of the Orissa Panchayat Samiti and Zilla Parishad Act, 1959;[(c-1) "Commissioner", means the State Election Commissioner appointed under Article 243-K of the Constitution;] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.](d)"Election Officer" means [unless the Commissioner otherwise directs] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] the Collector of the district or any other officer or person authorized by the Collector by general or special orders to exercise all or any of the powers and perform all or any of the duties of the Election Officer under these rules;[(d-1) "Electoral Registration Officer" means unless the Commissioner otherwise directs, the Collector of the District or any other officer or person authorised by the Collector in that behalf; and] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.][(d-2)] [Re-numbered vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] "Forms" means a form appended to these rules;[(d-3)] [Inserted vide Orissa Gazette Extraordinary No. 1263, dated 15.11.1995, SRO No. 1260/95.] "List" means the list of wards as referred to in Clause (b) of Sub-section (4) of Section 10;(e)"Local area" means the village or group of villages notified as a Grama under Section 3 of the Act;(f)"Polling agent" means a person duly authorised by a contesting candidate for whom votes are polled during the election in respect of one or more Polling stations or places specified for counting of votes;(g)"Polling Officer" means the person appointed by the Election Officer to assist him or the Presiding Officer for conducting the elections of one or more polling stations within the local area of one or more Grama Panchayats.(h)"Polling Station" means the place fixed by the Election Officer for conduct of the Poll in respect of Election of members, Sarpanch or Naib-Sarpanch of the Grama Panchayat as the case may be;(i)"Presiding Officer" means any person appointed by the Election Officer to preside over the conduct of Elections at one or more polling stations within the local area of one or more Grama Panchayats;(j)"Section" means a section of the Act;(k)Words and expressions used herein but not defined shall have the same meaning as assigned to them respectively in the Act.
