Section 2 in The National Green Tribunal (Practices and Procedure) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires.-(a)"Act" means the National Green Tribunal Act, 2010 (19 of 2010);(b)"agent" means a person duly authorised by a party to present an application, appeal, written reply, rejoinder or any other document on behalf of such party before the Tribunal;(c)"applicant" means person making an application or appeal to the Tribunal under section 18;(d)"appellant" means person making an appeal to the Tribunal under section 16 read with section 18;(e)"Environmental Relief Fund" means the Fund established under section 7A of the Public Liability Insurance Act, 1991 (6 of 1991);(f)"Form" means a form appended to these rules;(g)"legal practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961);(h)"legal representative" means a person who in law represents the estate of the deceased person and includes the person or persons in whom the right to receive compensatory benefits vests;(i)"Registrar" means an officer of the Tribunal appointed under the Act and designated as the Registrar and includes the Deputy Registrar;(j)"Registry" means the Registry of the Tribunal;(k)"section" means a section of the Act;(l)"transferred case" means the application or appeal or other proceeding which has been transferred to the Tribunal under sub-section (5) of section 38;(m)"Tribunal" means the National Green Tribunal established under section 3;(2)The words and expression used in these rules but not defined herein and defined in the Act shall have the same meanings, respectively, assigned to them in the Act.
