[REGISTRATION OF ELECTORS RULES, 1960][1] Preliminary (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. (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; 3* * * * * (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.REGISTRATION OF ELECTORS RULES, 1960