Section 2 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964);(b)"Appeal" means an appeal preferred to the Tribunal under Section 76 of the Act;(c)"Chairman" means the Chairman of the Tribunal;(d)"Form" means a form appended to these rules;(e)"Gazette" means the Gazette of Andhra Pradesh;(f)"Party" means the applicant and included his Pleader or any other person on behalf of the appellant;(g)"Pleader" means the Pleader as defined in Clause (15) of Section 2 of the Code of Civil Procedure, 1908 (Central Act V of 1908);(ga)[ "Presenting Officer" means an officer of the Co-operation Department generally not below the rank of Special Category Deputy Registrar appointed by the Registrar of Co-operative Societies to receive, on his behalf and on behalf of the State Government, Notices issued by the Andhra Pradesh Co-operative Tribunals and, to present the case/ records pertaining to Government and its offices, to appear, act and plead on his behalf and on behalf of the State Government in all proceedings before the said Tribunals and includes any Officer authorized by the Registrar of Co-operative Societies for the said purposes;] [Added by G.O.Ms.No. 157, A&C Co-Operative IV, dated 2-6-2010. ](h)"Rules" means the Andhra Pradesh Co-operative Societies Rules, 1964;(i)"Secretary" means the person who is for the time being discharging the functions of the Secretary to the Tribunal;(j)"Section" means a section of the Act;(k)"Tribunal", means the Andhra Pradesh Co-operative Tribunal, constituted under Section 75 of the Act;(l)Words and expressions used but not defined shall have the meaning assigned to them in the Act and the rules made thereunder.
