Section 2 in Jammu and Kashmir Accountability Commission Rules, 2005
2. Definitions
In these rules, unless there is anything repugnant in the subject or the context:-(i)"Act" means the Jammu and Kashmir Accountability Commission Act,, 2002 (Act No. XXXVIII of 2002);(ii)"Chairperson" means the Chairperson of the Jammu and Kashmir Accountability Commission, appointed under sub-section (1) of section 4;(iii)"Commission" means the Jammu and Kashmir Accountability Commission established under section 3 of the Act;(iv)"Complainant" means a person who is entitled to file a complaint under section 11 of the Act;(v)"Form" means the Form appended to these rules;(vi)"Member" means a Member of the Accountability Commission appointed under sub-section (1) of section 4 of the Act;(vii)"Registrar" means the Registrar referred to under rule 23 and includes Additional Registrar, Deputy Registrar and Assistant Registrar;(viii)"Schedule" means the Schedule appended to these rules;(ix)"Secretary" means the Secretary of the Commission, appointed under section 25 of the Act;(x)All other words and expressions used in these rules but not specifically defined shall have the same meaning as assigned to them under the Act.
