2. Interpretation.-

(1) In these rules, unless the context otherwise requires,-

(a) "Act" means the Presidential and Vice-Presidential Elections Act, 1952 (31 of 1952);

(b) "article" means an article of the Constitution of India;

(c) "Form" means a Form appended to these rules;

(d) "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.