Section 2 in The Central Administrative Tribunal (Procedure) Rules, 1987
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)[ "agent" means a person duly authorised by a party to present an application, written reply, rejoinder or any other document on its behalf before the Tribunal;](c)"applicant" means a person making an application to the Tribunal under section 19;(d)"Form" means a form specified in Appendix A;(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 person and includes a person or persons in whom the right to receive pensionary, retirement, terminal or other benefits or family pension vests;] [Substituted by G.S,R. 1000(E), dated 11.10.1988 (w.e.f. 24.10.1988). ](g)"Registrar", in relation to the Tribunal means, the Registrar appointed to the Principal Bench and in relation to each of the other Benches of the Tribunal shall mean the Registrar appointed to whom the powers and functions of the Registrar may be delegated under clauses (2) and (3) of rule 28;(h)"Registry" means the Registry of the Tribunal or of the Bench of the Tribunal as the case may be;(i)"Section" means a section of the Act;(j)"Transferred application" means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) or sub-section (2) of section 29;(k)"Tribunal" means the Central Administrative Tribunal established under sub-section (1) of section 4 of the Act;(l)the words and expression used and not defined in these rules, but defined in the Act shall have the same meanings respectively assigned to them in the Act.
