Section 2 in The Contempt Of Courts (Cat) Rules, 1992
2. Definitions .-In these rules unless there is anything repugnant to the subject and context:-
(a)"Act" means the Contempt of Courts Act, 1971 (70 of 1971);(b)"Code" means the Code of Criminal Procedure;(c)"Form" means the form set out in the appendix to these rules;(d)"Member" means a Member, whether "Judicial" or "Administrative" and includes Vice-Chairman and Chairman;(e)"Registrar" means Registrar of the Central Administrative Tribunal or its Benches where the contempt proceedings are taken and shall include Joint Registrar and Deputy Registrar, and the Section Officer authorised to discharge the functions of the Registrar;(f)"Section" means a section of the Act;(g)"Tribunal" means the Central Administrative Tribunal constituted under the Administrative Tribunals Act, 1985 (13 of 1985) or the Bench thereof, where the proceedings are taken cognizance of;(h)Words and expressions not defined in these rules shall have the same meaning as defined in the Act.
