Section 2 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
2. Definition.
- In these rules, unless the context otherwise requires, the words and expressions shall have the meaning as defined in this rule:(i)'Act' means the Contempt of Courts Act, 1971 (Act 70 of 1971):(ii)'Code' means Code of Criminal Procedure, 1973 (Act 2 of 1974);(iii)'Administrative Tribunal' means the Karnataka Administrative Tribunal;(iv)'Form' means the Form set out in the Appendix to these rules; and;(v)All other words and expressions shall have the same meaning as defined in the Act.
