Section 2 in The M.P. Madhyastham Adhikaran Regulations, 1985
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(a)"Act" means Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983;(aa)[ "Chairperson" means the Chairman appointed under Section 4 of the Act;] [Inserted by Notification No. F-314-M-A-99, dated 18-5-1999.](b)"Reference" means reference under Section 7 of the Adhiniyam (Act);(c)"Registrar" means the Registrar of the Madhyastham Adhikaran (Arbitration Tribunal) and includes a Dy. Registrar;(d)Words and expressions used but not defined in these regulations but defined in Madhya Pradesh Madhyastham Adhikaran Adhiniyam, (hereinafter called the Adhiniyam) and the rules framed thereunder, shall have the meanings assigned to them in the Adhiniyam and the Rules.
