Section 2 in The Haryana Registration of Political Parties and Symbols (Reservation and Allotment) Order, 2004
2. Definitions.
(1)In this order, unless the context otherwise requires -(a)"clause" means, a clause of the paragraph in which the words occur;(b)"Commission" means, the State Election Commission Haryana constituted under Article 243K read with Article 243ZA of the Constitution of India;(c)"contested election" means, an election in a Gram Panchayat, Panchayat Samiti, Zila Parishad, Municipal Committee, Municipal Council or Municipal Corporation where a poll is taken;(d)"Election Commission of India" means, the Election Commission of India constituted under Article 324 of the Constitution of India;(e)"form" means, forms appended to this order;(f)"Local Bodies" means :-(i)a Gram Panchayat, Panchayat Samiti and Zila Parishad constituted under the Haryana Panchayat Raj Act, 1994 (Act 11 of 1994);(ii)a Municipal Committee or Municipal Council constituted under the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973); and(iii)a Municipal Corporation constituted under the Haryana Municipal Corporation Act, 1994 (Haryana Act No. 16 of 1994);(g)"Paragraph" means, a paragraph of this order;(h)"Political Parties" means, an association and bodies of individual citizens of India registered with the Commission as a Political Party under this order;(i)"recognised Political Party" means a political party recognised as a National Party or as a State Party under the Election Symbols (Reservation and Allotment) Order, 1968, made by the Election Commission of India and also registered by the Commission;(j)"registered Political Party" means, a political party registered with the Commission;(k)"State" means the State of Haryana.(2)Words and expressions used but not defined in the Order but defined in the Haryana Panchayati Raj Act, 1994 or the Haryana Municipal Act, 1973 or the Haryana Municipal Corporation Act, 1994, or the rules made thereunder shall have the meaning respectively assigned to them in those Acts and Rules.(3)The Punjab General Clauses Act, 1898 (Punjab Act 1 of 1898) so far as may be, apply in relation to the interpretation of a Haryana State Act.Part-II Registration of Political Parties
