Section 2 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
2. Definitions.
- In these rules, unless the context otherwise requires,(a)"Act" means the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952);(b)"agent" means a person duly authorised by a party to present an appeal or a written reply on its behalf before the Tribunal;(c)"appellant" means a person or the establishment making an appeal to the Tribunal under section 7-I;(d)"form" means a form specified in Appendix;(dd)[ "Fund" means Provident Fund, Pension Fund and Insurance Fund established under the Act;] [ Inserted by Noti. No. S-35025/02/98-SS-II, dated 7.2.2000.](e)"legal practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961);(f)"legal representative" means a person who in law represents the estate of the deceased;(g)[ "Registrar" means the Registrar appointed for the Tribunal or any other person authorized, by order, by the Central Government to act as Registrar for the purpose of these rules;] [Substituted by Notification No. G.S.R. 949(E), dated 20.7.2017 (w.e.f. 21.6.1997).](h)"Registry" means the Registry of the Tribunal;(i)[ "Tribunal" means the Industrial Tribunal referred to in section 7D of the Act] [Substituted by Notification No. G.S.R. 949(E), dated 20.7.2017 (w.e.f. 21.6.1997).];(j)the words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
