REGISTRATION OF ELECTORS RULES, 1960

[REGISTRATION OF ELECTORS RULES, 1960][1]

PART I

Preliminary

Rule - 1. Short title and commencement.

(1)     These Rules may be called the Registration of Electors Rules, 1960.

(2)     They shall come into force on the 1st day of January, 1961.

Rule - 2. Definitions and interpretation.

(1)     In these Rules, unless the context otherwise requires,

(a)      "Act" means the Representation of the People Act, 1950 (43 of 1950);

(b)      "declared office" means an office declared by the President to be an office to which the provisions of sub-section (4) of section 20 apply;

[2][(c) "Form" means a Form appended to these Rules and in respect of any constituency, includes a translation thereof in the language or any of the languages in which the electoral roll for that constituency is prepared;]

(d) "registration officer" means the electoral registration officer of a constituency and includes an assistant electoral registration officer thereof;

(e) "roll" means the electoral roll for a constituency;

(f) "section" means a section of the Act;

(2)     The General Clauses Act, 1897 (10 of 1897), shall apply for the interpretation of these Rules as it applies for the interpretation of an Act of Parliament.