Section 2 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
2. Definition.
- In these rules, -(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)"agent" means a person duly authorized by a party to present an application, written reply, rejoinder or any other document on his behalf before the Tribunal;(c)"applicant" means person making an application to the Tribunal under section 19;(d)"Form" means a Form annexed to these rules;(e)"legal practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961);(f)"legal representative" means a person who in law represents the estate of the deceased person and includes a person or persons in whom the right to receive pensionary, retirement, terminal or other benefits or family pension, vests;(g)"Registrar", in relation to the Tribunal, means the Registrar appointed to the Principal Bench and in relation to each of the other Benches of the Tribunal shall mean the Registrar appointed to whom the powers and functions of the Registrar may be delegated under clauses (2) and (3) of rule 28;(h)"Registry" means the registry of the Tribunal or of the Bench of the Tribunal, as the case may be;(i)"transferred application" means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) or sub-section (2) of section 29;(j)"Tribunal" means the Himachal Pradesh Administrative Tribunal established under sub-section (2) of section 4 of the Act;(k)words and expression used and not defined in these rules, but defined in the Act shall have the same meanings respectively assigned to them in the Act.
