Section 2 in The Orissa Panchayat Samiti Election Rules, 1991
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Panchayat Samiti Act, 1959;(b)[ "Ballot box" means, any box, bag or any other receptacle of such design and specification as the Commissioner may decide, used for receiving ballot, papers in the course of polling at a polling station, and be so constructed that ballot papers can be inserted through an opening without affecting the secrecy of voting but the ballot papers cannot be removed without opening, breaking or otherwise tampering "the ballot box";] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.](c)"Block Development Officer" means an officer appointed as such for the Block under Section 15-A of the Act;(d)"clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the issue of notice;[(d-1) "Commissioner" means the State Election Commissioner appointed under Article 243-K of the Constitution] [Inserted vide O.G.E. No. 1264 dated 15.11.1995.];(e)[ "Election Officer" means, unless the Commissioner otherwise directs the Collector of the district or other officer authorised by him by a general or special order to exercise all or any of the duties of an Election Officer under these rules] [Substituted vide O.G.E. No. 1264 dated 15.11.1995.];(f)"Form" means a form appended to these rules;(g)"Grama Panchayat Act" means the Orissa Grama Panchayats Act, 1964 (Orissa Act 1 of 1965);(h)"Panchayats Election Rules" means the Orissa Grama Panchayats Election Rules, 1965:(i)"Parishad" means the Zilla Parishad constituted under the Zilla Parishad Act, 1991;(j)"Polling Agent" means a person duly authorised by a contesting candidate to attend on his behalf the polling of votes at one or more polling stations or places specified for counting of votes;(k)"Polling Officer" means the person appointed by the Election, Officer to assist him or the Presiding Officer for conducting the elections of one or more polling stations;(l)"Polling Station" means the place fixed by the Election Officer for conduct of the poll in respect of election of members of the Samiti;(m)"Presiding officer" means any person appointed by the Election officer at one or more polling stations located within the area of the Panchayat Samiti;(n)"Member of Samiti" means a member elected under Section 16(1)(h) of the Act;(o)"Samiti Constituency" means the area from which a Member of Samiti is elected;(p)"Sarpanch" means a person referred to in Section 10 of the Orissa Grama Panchayats Act, 1964;(q)"section" means a section of the Act.(2)All other words and expressions used but not defined herein, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.Part-II General
