Section 2 in Cyber Appellate Tribunal (Powers and Functions of the Chairperson) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means Information Technology Act, 2000 (21 of 2000);(b)"Chairperson" means the Chairperson of the Cyber Appellate Tribunal under section 49 of the Act;(c)"Cyber Appellate Tribunal" means the Cyber Appellate Tribunal established under sub-section (1) of section 48 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.
