Section 2 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
2. Definitions.
(1)In this Act, unless the context otherwise requires(a)"Arbitration Act" means the [Arbitration and Conciliation Act, 1996 (No. 26 of 1996)] [Substituted by C.G. Act No. 8 of 2005 (w.e.f. 30-7-2005).];(b)"Bench" means a Bench of the Tribunal constituted under Section 9;(c)"Chairman" means the Chairman appointed under Section 4;(d)"dispute" means claim of ascertained money valued at Rupees 50,000 or more relating to any difference arising out of the execution or non-execution of a works contract or part thereof;(dd)"Judicial Member" means a Member possessing the qualifications prescribed under clause (i) or (ii) of sub-section (3) of Section 4;(e)"member" means a member of the Tribunal appointed under Section 4;(f)"Party" shall include successors, executors, administrators or assignee;(g)"Public Undertaking" means a Government Company within the meaning of Section 617 of the Companies Act, 1956 (No. 1 of 1956) and includes a Corporation or other statutory body by whatever name called in each case, wholly or substantially owned or controlled by the State Government;(h)"Tribunal" means an Arbitration Tribunal constituted under Section 3 and includes a Bench thereof constituted under Section 9;(i)"works-contract" means an agreement in writing for the execution of any work relating to construction, repair or maintenance of any building or superstructure, dam, weir, canal, reservoir, tank, lake, road, well, bridge, culvert, factory, work-shop, powerhouse, transformers or such other works of the State Government or Public Undertaking as the State Government may, by notification, specify in this behalf at any of its stages, entered into by the State Government or by an official of the State Government or Public Undertaking or its official for and on behalf of such Public Undertaking and includes an agreement for the supply of goods or material and all other matters relating to the execution of any of the said works.(2)Words and expressions used but not defined in this Act, but defined in the Arbitration Act shall have the meanings assigned to them in the Arbitration Act.
