Section 2 in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires(a)'Act' means the Andhra Pradesh Municipalities Act, 1965.(b)'Government' means the Government of Andhra Pradesh.(c)'Election Commission' means the State Election Commission constituted under Art. 243-K read with Art. 243-ZA of the Constitution of India.(d)'Election Authority' means the Authority of Authorises authorised by the State Election Commissioner.(e)'Election Officer' means the Commissioner or any person or Officer authorised or appointed by the Election Authority to do any act or perform any function in connection with conduct of elections of Chairperson and Ward Members of Municipalities and Nagar Panchayats under rules issued thereunder.(f)'Section' means a Section of the Act.(g)'Electoral Roll' means the electoral roll prepared and published under Section 11 of the Act.
