In this Act, unless the context otherwise requires,—(a)"Chairperson" includes Chairperson,Chairman,President and Presiding Officer of a Tribunal;(b)"Member"includes Vice-Chairman,Vice-Chairperson,Vice-President, Account Member, Administrative Member, Judicial Member, Expert Member, Law Member, Revenue Member and Technical Member of a Tribunal;(c)"notified date" means the 4th April, 2021;(d)"Schedule" means the Schedule appended to this Act;(e)"Tribunal" means a Tribunal,Appellate Tribunal or Authority as specified in column (2) of the First Schedule.
