2. Definitions. - In these rules, unless the context otherwise requires-
(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint, appeal or reply on its behalf before the National Commission;(c)"appellant" means a party which makes an appeal against the order of the State Commission;(d)"Chairman" means a Chairman of the Central Consumer Protection Council established under sub-section (1) of the section 4 of the Act;(e)"memorandum" means any memorandum of appeal filed by the appellant;(f)"opposite party" means a person who answers complaint or claim;(g)"President" means the President of the National Commission;(h)"respondent" means the person who answers any memorandum of appeal;(i)"section" means section of the Act;(j)"State" includes Union territories also;(k)words and expressions used in the rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
