Section 2 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999 (Tamil Nadu Act 25 of 1999);(b)"Applicant" means an Advocates' Clerk or any other person applying to the Committee for financial assistance under these rules as provided in sub-section (2) of section 16 of the Act(c)"Committee" means the Committee established under sub-section (1) of section 4 of the Act.
