Section 2(1) in The Central Administrative Tribunal (Salaries, allowances and conditions of service of the officers and employees) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)"Schedule" means the Schedule annexed to these rules;(c)"Tribunal" means the Central Administrative Tribunal established under sub-section (1) of section 4 of the Act.
