Section 2 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context;-(a)"the Act" means the Bihar Development of Homeopathic System of Medicine Act, 1953;(b)"attesting officer" means a Magistrate or any other Gazetted Officer in the employment of the State Government or of the Central Government;(c)"corrupt practice" means any of the practices specified in Parts I and II of the Schedule to these Rules;(d)"Form" means a form appended to these Rules;(e)"Registration Officer" or "Returning Officer" in relation to any matter relating to the preparation of electoral rolls or the conduct of elections, means the Registrar of the Board;(f)"section" means a section of the Act; and(g)all words and expressions used in these Rules and not defined therein but defined in the Act shall have the same meanings as are respectively assigned to them in the Act.
