Section 2 in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003
2. Definitions
(1)In these rules, unless the context otherwise requires,(a)Act means the Control of National Highways(Land and Traffic) Act, 2002 (13 of 2003);(b)Tribunal means the National Highways Tribunal established under sub-section (1) of section 5 of the Act;(c)Presiding Officer means a person appointed as Presiding Officer of the Tribunal under sub-section (1) of section 6 of the Act;(2)All other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
