Section 2 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995 (Central Act 43 of 1995);(b)"ballot box" includes any box, bag or other receptacle used for the Insertion of ballot paper by voters;(c)"Board" means the Rajasthan [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board established under sub-section, (1) or, as the case may be, under sub-section, (2) of section, 13 of the Act;(d)"continuing candidate" means any candidate not elected and not excluded from the poll at any given time;(e)"count" means-(i)all the operations involved in the counting of the first preferences recorded for candidates, or(ii)all the operations involved in the transfer of the surplus of an elected candidate, or(iii)all the operations involved in the transfer of the total value of votes of an excluded candidate;(f)"counterfoil" means the counterfoil attached to a ballot paper printed under the provisions of these rules;(g)"election" means election of the members of the Board from all or any of the electoral colleges specified in sub-clauses (i) to (iv) of clause (b) of sub-section (1) of section 14 of the Act;(h)"elector" in relation to an election by members of an electoral college, means any person whose name is entered in the electoral roll of and who is entitled to vote at an election of member of the Board from that electoral college;(i)"electoral college" means an electoral college for any of the categories mentioned in sub-clauses (i) to (iv) of clause (b) of sub-section (1) of section 14 of the Act read with second proviso to sub-section (2) thereof;(j)"electoral roll" in relation to an election by members of an electoral college, means list of members of that electoral college maintained by the Chief Election Authority under these rules;(k)"exhausted paper" means ballot paper on which no further preference is recorded for a continuing candidate, provided that a paper shall also be deemed to have become exhausted whenever-(a)the names of two or more candidates, whether continuing or not, are marked with the same figure and are next in order of preference; or(b)the name of the candidate next in order of preference whether continuing or not, is marked by a figure not following consecutively after some other figure on the ballot paper or by two or more figure;(l)"first preference" means the figure 1 set opposite the name of a candidate, "second preference" means the figure 2 set opposite the name of a candidate, "third preference" means the figure 3 set opposite the name of candidate, and so on;(m)"Form" means a Form appended to these rules and includes a translation thereof in Hindi;(n)"original vote", In relation to any candidate, means a vote derived from a ballot paper on which a first preference is recorded for such candidate;(o)"public holiday" means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (Central Act 26 of 1881);(p)"section" means a section of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Act, 1995 (Central Act 43 of 1995);(q)"surplus" means the number by which the value of the votes, original and transferred by any candidate exceeds the quota;(r)"transferred vote" in relation to any candidate, means a vote the value or the part of the value of which is credited to such candidate and which is derived from a ballot paper on which a second or subsequent preference is recorded for such candidate; and(s)"unexhausted paper" means a ballot paper on which a further preference is recorded for a continuing candidate.
