Section 2 in Ministry of Electronics and Information Technology, Indian Computer Emergency Response Team (Medical Facilities for the Officers and Employees) Rules, 2019
2. Definition.
(1)In these rules, unless the context otherwise requires; -(i)"Act" means the Information Technology Act, 2000 (21 of 2000);(ii)"officers and employees" means officers and employees (except the Director-General) of the Indian Computer Emergency Response Team as referred to in sub-section (2) of section 70B of the Act; and(iii)"ICERT" means Indian Computer Emergency Response Team appointed under sub-section (1) of section 70B of the Act.(2)Words and expressions not defined in these rules but defined in the Act shall have have the same meaning as assigned to them under the Act.
