Section 2(1) in Andhra Pradesh Special Courts Rules, 2017
(1)In these Rules, unless the context otherwise requires(a)"Act" means the Andhra Pradesh Special Courts Act,2016;(b)"Code" means Criminal Procedure Code, 1973;(c)"Form" means a Form appended to these Rules;(d)"High Court" means the High Court of Judicature at Hyderabad for the States of Andhra Pradesh and Telangana, till the High Court of Andhra Pradesh, at Amaravati is established ;(e)Public servant means a public servant as defined within the meaning of clause (c) of Section 2 of the Prevention of Corruption Act, 1988 or under Section 21 of the Indian Penal Code, 1860 and including Group-A service of the Central or State Government or officers of equivalent rank in any organisation specified in the explanation below clause (b) of Section 2 of the said Act who is or has been serving under or in connection with the affairs of the State Government;(f)"Section" means a Section of the Act; and(g)"State Government" means the Government of Andhra Pradesh.(h)Penal Code means Indian Penal Code, 1860.
