Section 2 in Securities Appellate Tribunal (Procedure) Rules, 2000
2. Definitions.
(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;(2)words and expressions used and not defined in these rules but defined in the Securities and Exchange Board of India Act, 1992 shall have the meanings respectively assigned to them in that Act.
