Section 2(1) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Depositories Act, 1996 (22 of 1996);(b)"appeal" means an appeal preferred under section 23-A of the Act;(c)"Appellate Tribunal" means the Securities Appellate Tribunal established under section 15-K of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(d)"form" means the form appended to these rules;(da)[ "Member" means the Member of the Securities Appellate Tribunal appointed under section 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);] [ Inserted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).](e)"party" means a person who prefers an appeal before the Appellate Tribunal and includes respondent;(f)"Presiding Officer" means the Presiding Officer of the Securities Appellate Tribunal appointed under section 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(g)"rules" means the rules made under the Act;(h)[ "Registrar" means the Registrar of the Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the Presiding Officer to function as Registrar;] [ Substituted by the Depositories (Appeal to Securities Appellate Tribunal) (Amendment) Rules, 2000 (w.e.f. 27.7.2001).](i)"registry" means the registry of the Appellate Tribunal.
