Section 2 in Andhra Pradesh Special Courts Rules, 2017
2. Definitions.
(1)In these Rules, unless the context otherwise requires(a)"Act" means the Andhra Pradesh Special Courts Act,2016;(b)"Code" means Criminal Procedure Code, 1973;(c)"Form" means a Form appended to these Rules;(d)"High Court" means the High Court of Judicature at Hyderabad for the States of Andhra Pradesh and Telangana, till the High Court of Andhra Pradesh, at Amaravati is established ;(e)Public servant means a public servant as defined within the meaning of clause (c) of Section 2 of the Prevention of Corruption Act, 1988 or under Section 21 of the Indian Penal Code, 1860 and including Group-A service of the Central or State Government or officers of equivalent rank in any organisation specified in the explanation below clause (b) of Section 2 of the said Act who is or has been serving under or in connection with the affairs of the State Government;(f)"Section" means a Section of the Act; and(g)"State Government" means the Government of Andhra Pradesh.(h)Penal Code means Indian Penal Code, 1860.(2)Words and expressions used herein but not defined shall have the same meaning as respectively assigned to them in the code or the Act.
