Section 2 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993);(b)"Appellate Tribunal" means the Debts Recovery Appellate Tribunal established under section 8 of the Act;(c)"[Chairperson]" means a person appointed [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] of an Appellate Tribunal under section 9 of the Act;(d)"Reserve Bank" means the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);(e)all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
