Section 2(1) in Securities Appellate Tribunal (Procedure) Rules, 2000
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"adjudicating officer" means an officer appointed under sub-section (1) of section 15-I of the Act;(c)"appeal" means an appeal preferred under sub-section (1) of section 15T of the Act;(d)"Appellate Tribunal" means the Securities Appellate Tribunal established under section 15K of the Act;(e)"form" means the form appended to these rules;(f)"party" means a person who prefers an appeal before the Appellate Tribunal and includes respondent;(g)"Presiding Officer" means the Presiding Officer of the Securities Appellate Tribunal appointed under section 15L of the Act;(h)"rules" means the rules made under the Act;(i)"Registrar" means the Registrar of the Appellate Tribunal;(j)"registry" means the registry of the Appellate Tribunal;
