Section 2 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means The Waqf Act, 1995 (Central Act 43 of 1995);(b)"Board" means a Board established and constituted under Section 13 of the Act;(c)"Chairman" means the Chairman of the Tribunal;(d)"Government" means the Government of Tamil Nadu;(e)"Registrar" means the Registrar of the Tribunal and includes Assistant Registrar or any other person to whom the Registrar may, with the approval of the Tribunal, delegate any function to be exercised by the Registrar;(f)"Member" means a member of the Tribunal;(g)"Registry" means the Registry of the Tribunal;(h)The words and expression used and not defined in these rules, but defined in the Act shall have the same meaning respectively assigned to them in the Act.
