Section 2 in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act "means the Information Technology Act, 2000 (21 of 2000);(b)"Committee "means a Committee constituted under sub-rule (2) of rule 3;(c)"Presiding Officer "means Presiding Officer of the Tribunal appointed under section 49 of the Act;(d)"Tribunal "means the Cyber Regulations Appellate Tribunal established under sub-section (1) of section 48 of the Act;(e)words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
