Section 2 in The Foreign Exchange Management (Encashment Of Draft, Cheque, Instrument And Payment Of Interest) Rules, 2000
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(b)"Adjudicating Authority" means an officer appointed by the Central Government under sub-section (1) of section 16 of the Act;(c)"Authorised person" means a person as defined in clause (c) of section 2 of the Act;(d)"cheque" includes a traveller's cheque;(e)"investigation" means an investigation as envisaged under section 37 of the Act;(f)"Special Director (Appeals)" means Special Director (Appeals) appointed by the Central Government under sub-section (1) of section 17 of the Act;(g)"Appellate Tribunal" means the Appellate Tribunal for Foreign Exchange established under section 18 of the Act.
