Section 2(1) in The Competition Appellate Tribunal (Procedure) Regulations, 2011
(1)In these regulations, unless the context otherwise requires,-(a) "Act" mean the Competition Act, 2002 (12 of 2003);(b)"appeal" means an appeal filed under sub-section (1) of section 53B of the Act;(c)"appellant" means a person who has filed an appeal under sub-section (1) of section 53B of the Act;(d)"application" means an application for claim for compensation filed under section 42A or sub-section (1) of section 53N or sub-section (2) of section 53Q of the Act;(e)"authorised representative" means-(i) an individual in case of an individual complaint, sole proprietor of a proprietorship firm,(ii)the Karta in case of Hindu Undivided Family,(iii)the Managing Director of the Director, duly authorised by the Board of Directors in case of a company,(iv)the President or the Secretary in case of an association or society,(v)a partner in case of a partnership firm,(vi)the Chief Executive Officer of the co-operative society or the local authority,(vii)the Joint Secretary of the Government of India or a State Government, or(viii)the Chief Executive Officer in case of a statutory authority;(f)"Chairperson" means the Chairperson of the Tribunal appointed under sub-section (1) of section 53D of the Act;(g)"Commission" means the Competition Commission of India established under sub-section (1) of section 7 of the Act;(h)"Member" means a member of the Competition Appellate Tribunal appointed under sub-section (2) of section 53D of the Act;(i)"party" means a person who files an application or who prefers an appeal before the Tribunal and includes respondent to such application or appeal, as the case may be;(j)"Registrar" means Registrar of the Tribunal and includes the Deputy Registrar of the Tribunal;(k)"Registry" means the registry of the Competition Appellate Tribunal;(l)"Tribunal" means the Competition Appellate Tribunal established under sub-section (1) of section 53A of the Act.
