Section 2 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(i)"Act" means-the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), in respect of Town Panchayats, Third Grade Municipalities and Municipalities;the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), in respect of Chennai City Municipal Corporation; the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in respect of Madurai City Municipal Corporation;the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in respect of Coimbatore City Municipal Corporation;the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), in respect of Tiruchirappalli City Municipal Corporation;the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) in respect of Tirunelveli City Municipal Corporation; andthe Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) in respect of Salem City Municipal Corporation;(ii)"Ballot box" includes any box, bag or other receptacle used for the insertion of ballot paper by electors;(iii)"Chairman" means the Chairman of a Town Panchayat or of a Third Grade Municipality or of a Municipality, as the case may be;(iv)"Commissioner" means the Commissioner of a Municipality or of a Municipal Corporation, as the case may be;(v)"Committee" means a Committee constituted under the Act;(vi)"Contesting candidate" means a candidate whose nomination has been duly accepted under sub-rule (9) of rule 27 and who has not withdrawn his candidature;(vii)"Corporation" means the Municipal Corporation of Chennai, Madurai, Coimbatore, Tiruchirappalli, Tirunelveli and Salem;(viii)"cost" means all costs and expenses of a trial of an election petition or incidental to it;(ix)"Council" means the Council of a Town Panchayat or of a Third Grade Municipality or of a Municipality or of a Municipal Corporation, as the case may be;(x)"Councillor" means a member elected from a ward of a Panchayat Town or of a Transitional Area or of a Municipality or of a Municipal Corporation, as the case may be;(xi)"District Election Officer" means the officer specified in rule 7;(xii)"Deputy Mayor" means the Deputy Mayor of a Corporation;(xiii)"Election Court" means the Court of the Principal Judge, City Civil Court, Chennai in respect of the Corporation of Chennai and the Court of the District Judge, in respect of other Corporations, Municipalities, Transitional Area and Panchayat Town under whose jurisdiction such Panchayat Town or Transitional Area or Municipality or the Corporation is situated;(xiv)"elector" in relation to a ward or a Panchayat Town or a Transitional Area or a Municipality or a Corporation, means a person whose name is entered in the electoral roll or that ward or Panchayat Town or Transitional Area or Municipality or Corporation for the time being in force;(xv)"Electoral Registration Officer" means the Executive Officer of a Town Panchayat or of a Third Grade Municipality or of the Commissioner of a Municipality or of a Corporation, as the case may be, or any other officer authorised in this behalf by the State Election Commission under rule 8 to prepare and publish electoral rolls under the Act;(xvi)"Electoral right" means the right of a person to stand or not to stand as, or to withdraw or not to withdraw from being, a candidate, or to vote or refrain from voting at an election;(xvii)"Electoral roll" means the electoral rolls of the wards in a Panchayat Town or a Transitional Area or a Municipality or a Corporation, as the case may be;(xviii)"Electoral roll number of a person" means and includes-(a)the serial number of the entry in the electoral roll in respect of that person;(b)the serial number of the part of the electoral roll in which such entry occurs; or(c)the serial number of the street in which such entry occurs; and(d)the number and name of the ward of the Panchayat Town or Transitional Area or Municipality or Corporation which the electoral roll relates;(xix)"Form" means a form appended to these rules and includes a translation thereof in the language or languages in which the electoral roll of Panchayat Town or Transitional Area or Municipality or Corporation is prepared;(xx)"marked copy of the electoral roll" means a copy of the electoral roll set apart for the purpose of marking the entry relating to the electors to whom ballot paper or ballot papers are issued at an election or elections;(xxi)"Mayor" means Mayor of a Corporation;(xxii)"Member" means a Councillor of a ward of a Paachayat Town or Transitional Area or Municipality or Corporation;(xxiii)"person" does not include a body of persons;(xxiv)"Polling Officer" means the officer appointed under rule 13 of these rules to assist the Presiding Officer in the performance of his duties;(xxv)"Polling Station" means a place fixed under rule 12 of these rules, for taking poll at an election or elections;(xxvi)"Presiding Officer" means an officer appointed under rule 13 for taking poll at a polling station;(xxvii)"Public Holiday" means any day which is a public holiday for purposes of section 25 of the Negotiable Instruments Act, 1881 (Central Act 26 of 1881);(xxviii)"qualifying date" in relation to the preparation of every electoral roll under these rules means the first day of January of the year in which it is so prepared;(xxix)"returned Candidate" means a candidate who has been declared as elected and whose name has been duly published;(xxx)"Returning Officer" means the officer appointed under rule 9;(xxxi)"section" means a section of the Act;(xxxii)"State Election Officer" means the Officer appointed under rule 6;(xxxiii)Ward means the ward of a Panchayat Town or of a Transitional Area of of a Municipality or of a Corporation and includes the Division of a Corporation as divided and notified under the Act for the purpose of election of Councillor;(xxxiv)"Wards Committee" means the Wards Committee referred to in the Act.(2)Words and expressions used, but not defined in these rules shall have the meanings respectively assigned to them in the Act. In the absence of such meaning, the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) shall apply for the interpretation of these rules, as it applies for the interpretation of a Tamil Nadu Act.
