Section 2 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
2. Definitions .
- In these rules unless there is anything repugnant in the subject or context, -(a)"Act" means the Contempt of Courts Act, 1971.(b)'Form' means the forms set out in the appendix to these rules;(c)Member means a Member, whether 'Judicial' or 'Administrative' and includes Chairman and Vice-Chairman;(d)Registrar means Registrar of the Maharashtra Administrative Tribunal or it is Benches, where the contempt proceedings are taken and shall include Joint Registrar or Deputy Registrar;(e)Section means a Section of the Act;(f)Tribunal means the Maharashtra Administrative Tribunal constituted under the Administrative Tribunal Act, 1985 or the Bench thereof; where the proceedings are taken cognizance of;(g)Words and expressions not defined in these rules shall have the meaning assigned to them in the Act.
