Section 2 in Railways Rates Tribunal (Procedure) Regulations, 1990
2. Definitions.-
In these Regulations, unless the context otherwise requires.(a)'Act' means the Railways Act, 1989 (24 of 1989);(b)'Appendix' means Appendix to these Regulations;(c)'Applicant' means the Railway Administration making application under Section 45;(d)'Chairman' means Chairman of the Tribunal;(e)'Code' means the code of Civil Procedure, 1908 (5 of 1908):(f)'Complainant' means a person making a complaint under Section 36;(g)'Intervener' means any person allowed to intervene in a proceeding with the leave of the Tribunal;(h)'Member' means Member of the Tribunal;(i)'Pleading' means a complaint under Section 36, an application under Section 45, the answer to any of these by the respondent, a reply to the answer wherever allowed or directed by the Tribunal and includes the grounds of support of objections, as the case may be, filed by an intervener;(j)'Proceeding' means proceeding before the Tribunal;(k)'Reference' means a reference to the Tribunal by the Central Government under Section 39;(l)'Representative' means any person duly authorised in writing and includes a legal practitioner within the meaning of Advocates Act, 1961 (25 of 1961);(m)'Respondent' means any person impleaded as a party in a complaint under Section 36 or in an application under Section 45;(n)'Secretary' means, the person who for the time being is discharging the functions assigned under these Regulations and such other functions as may from time to time be directed by the Tribunal and includes an Assistant Secretary and any other officer appointed by the Tribunal to discharge the functions of the Secretary;(o)'Section' means a section of the Act;(p)'Tribunal' means the Railway Rates Tribunal constituted by the Central Government under Section 33.(q)Words and expressions used herein and not defined but defined in the Act, shall have the meaning respectively assigned to them in the Act.(r)Words and expressions used herein and not defined cither in these Regulations or in the Act. shall have the meanings respectively assigned lo them in the General Clauses Act, 1897 (10 of 1897);
