Section 2 in The Railway Claims Tribunal (Procedure) Rules, 1989
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Railway Claims Tribunal Act, 1987 (54 of 1987);(b)"accident" means an accident of the nature [described] [ Substituted by G.S.R. 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] in section 82-A of the [Indian Railways Act, 1890 (9 of 1890)] [ Now see the Railways Act, 1989 (24 of 1989).];(c)"applicant" means a person making an application to the Tribunal under section 16 of the Act;(d)"Form" means a form appended to these rules;(e)"legal practitioner" shall have the meaning assigned to it under clause (i) of section 2 of the Advocates Act, 1961 (25 of 1961);(f)"legal representative" means a person who in law represents the estate of deceased;(g)"Registrar" means the person who is for the time being dis-charging the functions of the Registrar of the Tribunal and includes an Additional and Assistant Registrar;(h)"Registry" means the Registry of any Bench of the Tribunal;(i)"Schedule" means a schedule to these rules;(j)"Section" means a section of the Act;(k)"transferred application" means a suit, claim or other legal proceeding which has been transferred to the Tribunal under section 24 of the Act;(l)"Tribunal" means the Railway Claims Tribunal established under section 3 of the Act;(m)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in that Act.
