Section 2 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
2. Definitions
.-(1) In these rules, unless the context otherwise requires,-(a)"Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(b)[ "appeal" means an appeal filed under section 21-A or section 22-A or section 23-L of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) or under sub-rule (5) of rule 19 or sub-rule (5) of rule 20 of the Securities Contracts (Regulation) Rules, 1957;] [ Substituted by G.S.R. 229(E), dated 11.4.2005, for Clause (b)(w.e.f. 11.5.2005).](c)"Appellate Tribunal" means the Securities Appellate Tribunal constituted under section 15-K of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(d)"bye-laws" means bye-laws made by a stock exchange under the Act;(e)"form" means the form appended to these rules;(ea)[ 'Member' means the member of the Securities Appellate Tribunal appointed under section 15L of the Securities Exchange Board of India Act, 1992 (15 of 1992).] [Inserted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)](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 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(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 G.S.R. 559(E), dated 27.7.2001, for Clause (h)(w.e.f. 27.7.2001).](i)"registry" means the registry of the Appellate Tribunal;(j)"rules" means the rules made under the Act;(k)"recognised stock exchange" means a stock exchange defined under clause (f) of section 2 of the Act;(l)"stock exchange" means a stock exchange defined under clause (j) of section 2 of the Act;(2)Words and expressions used and not defined in these rules but defined in the Securities Contracts (Regulation) Act, 1956 (42 of 1956) shall have the meanings respectively assigned to them in that Act.
