Section 2(1) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Uttar Pradesh Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 (U.P. Act No. 24 of 2006);(b)"Agent" means a person duly authorized by a party to present an application, written reply, rejoinder or any other document on its behalf before the Appellate Authority;(c)"Appellate Authority" means the Appellate Authority contemplated under Section 11 of the Act;(d)"Applicant" or "Petitioner" means a person making an application of petition to the Appellate Authority;(e)"Committee" means the committee constituted under Section 4 of the Act for regulation of admission and fixation of fee;(f)"Chairman" means the Chairman of Appellate Authority;(g)"Form" means a Form given in Appendix;(h)"Member" means the member of the Appellate Authority;(i)"Registry" means the Registry of the Appellate Authority.
