Section 2 in The Pepsu Representation on Sikh Gurdwaras Board (Preparation of Electoral Rolls) Rules, 1959
2. Definitions.
- In those rules, unless the context otherwise requires -(a)`Act' means the Sikh Gurdwaras Act, 1925, as amended from time to time;(b)`elector', in relation to a constituency, means a person whose name is entered in the final electoral roll of that constituency;(c)`electoral roll' means the roll prepared in accordance with these rules;(d)`Electoral Registration Officer' means the Officer appointed by the State Government to perform the duties of the Electoral Registration Officer, for the purposes of these rules;(e)`extended territories', `Commissioner, Gurdwara Elections' and `Resident' shall have the same meaning as are respectively assigned to them in the Act;(f)`Schedule' means a schedule to these rules;(g)`Scheduled Castes' means all such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified to be Scheduled Castes, in relation to the State of Punjab, under Article 341 of the Constitution of India.
