Section 2 in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Claims Commissioner" means the Claims Commissioner appointed under section 48 of the Act;(c)"section" means a section of the Act;(d)"Judge" means the sitting or retired judge of the Supreme Court of India appointed for conducting the inquiry under sub-rule (3) of rule 3.(2)The words and expressions used in this rule but not defined herein and defined in the Metro Railway (Operation and Maintenance) Act, 2002 (60 of 2002) shall have the meanings, respectively, assigned to them in that Act.
