Section 2 in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The 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)"Tribunal" means the Debts Recovery Tribunal established under sub-section (1) of section 3 of the Act;(c)"Presiding Officer" means a person appointed as Presiding Officer of a Tribunal under sub-section (1) of section 4 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.
