Section 2 in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
2.
Definitions.-In these rules, unless the context otherwise requires,-(a)"Act "means the Information Technology Act, 2000 (21 of 2000);(b)"agent "means a person duly authorised by a party to present an application or reply on its behalf before the Tribunal;(c)"application "means an application made to the Tribunal under section 57;(d)"legal practitioner "shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1971);(e)"Presiding Officer "means the Presiding Officer of the Tribunal;(f)"Registrar "means the Registrar of the Tribunal and includes any officer to whom the powers and functions of the Registrar may be delegated;(g)"registry "means the registry of the Tribunal;(h)"section "means a section of the Act;(i)"transferred application "means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) of section 29;(j)"Tribunal "means the Cyber Regulations Appellate Tribunal established under section 48.
