Section 2 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
2. Definitions.
- ln these rules, unless the context otherwise requires,(a)"Act" means the Orissa Municipal Act, 1950;[(a-1) "Backward class of citizens" mean the backward classes of citizens other than the Scheduled Castes and Scheduled Tribes as may be specified by the State Government from time to time in the lists under the, Orissa State Commission for Backward Classes Act, 1993] [Inserted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.];(b)"Ballot Box" includes any box, bag or any other receptacle used for receiving ballot papers in the course of polling at a polling station;(c)"Election" means an election to fill a seat or seats in a Municipality;(d)"Election Commission" means the State Election Commission consisting of a State Election Commissioner appointed by the Governor under Article 243-K of the Constitution;(e)"Election Officer" means any officer of the State Government, appointed as Election Officer by the Election Commission;(f)"Form" means a form appended to these rules;(g)"Municipality" includes a Notified Area Council or a Municipal Council or a Municipal Corporation;(h)"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;(i)[ "Presiding Officer" means any person appointed as such by the Election Officer to preside over the conduct of elections at one or more polling stations within the ward;] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.](j)[] [Re-numbered vide O.G.E. No. 1106 dated 7.6.2008.] "Polling Officer" means the person appointed by the Election Officer to assist him for conducting the elections at one or more polling stations within ward;(k)[] [Re-numbered vide O.G.E. No. 1106 dated 7.6.2008.] "Polling Station" means the place fixed by the Election Officer for conduct of the poll in respect of election of [* * *] [Deleted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] Councillors of the Municipality;(l)[] [Re-numbered vide O.G.E. No. 1106 dated 7.6.2008.] "Section" means a Section of the Act;(m)[] [Re-numbered vide O.G.E. No. 1106 dated 7.6.2008.] "Ward" means the area notified as such under Clause (a) of [Sub-section (3)] [Substituted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] of Section 12 of the Act;(n)[] [Re-numbered vide O.G.E. No. 1106 dated 7.6.2008.] All other words and expressions, used but not defined herein, shall have the same meaning as respectively assigned to them in the Act.Chapter-II [Division of Municipal Area into Wards] [Substituted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] and Electoral Roll
