Section 2(1) in The Credit Information Companies Rules, 2006
(1)In these rules, unless the context otherwise requires,-(a)"access" with its grammatical variations and cognate variations means gaining entry into, instructing or communicating with logical, arithmetical or memory function resources of a computer, computer system or computer network including approach or communication or making use of data, information or credit information through any means, physical or otherwise.(b)"Act" means the Credit Information Companies (Regulation) Act, 2005 (30 of 2005);(c)"agent" means a person duly authorised by a company or a credit information company, as the case may be, to present an appeal or a written reply on its behalf, before the appellate authority;(d)"appeal" means an appeal filed under sub-section (1) of section 7 of the Act;(e)"appellant" means an applicant company or a credit information company, as the case may be, making an appeal to the appellate authority under sub-section (1) of section 7 of the Act;(f)"appellate authority" means the Central Government, or such other authority or tribunal as may be designated subsequently by the Central Government as per sub-section (1) of section 7 of the Act;(g)"data" in relation to a credit institution, or a credit information company, or a specified user means such facts which are collected by or furnished to them, in respect of a borrower or a client, as the case may be, and form part of the credit information relating to such borrower or client, which is maintained, disseminated and used by them in accordance with the provisions of the Act;(h)"form" means the form appended to the Schedule to these rules;(i)"information" means, collectively all data, and credit information or any part thereof, collected by or furnished to, a credit institution, or a credit information company, or a specified user, as the case may be, in accordance with the provisions of the Act;(j)"rules" means the rules made under the Act;(k)"section" means a section of the Act;
