Section 2 in The U.P. Consumer Protection Rules, 1987
2. [ Definitions. [Substituted by Notification 01/2019/39-84-2-2019-C.P.25/2017, dated 21.2.2019.]
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Consumer Protection Act, 1986 (Act 68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint or appeal or reply on its behalf before the State Commission or the District Forum;(c)"appellant" means a party which makes an appeal against the order of the District Forum;(d)"District Forum" means the District Consumer Disputes Redressal Forum established under clause (a) of Section 9 of the Act;(e)"Member" means a Member of the District Forum appointed under clause (b) of sub-section (1) of Section 10 of the Act; or a Member of the State Commission appointed under clause (b) of sub-section (1) of Section 16 of the Act, as the case may be;(f)"memorandum" means memorandum of appeal filed by the appellant;(g)"opposite party" means a person who answers complaint or claim;(h)"President" means the President of the District Forum appointed under clause (a) of sub-section (1) of Section 10 of the Act; or the President of the State Commission appointed under clause (a) of sub-section (1) of Section 16 of the Act, as the case may be;(i)"respondent" means the person who answers any memorandum of appeal;(j)"Selection Committee" means the Selection Committee constituted under sub-section (1-A) of Section 10 or sub-section (1-A) of Section 16 as the case may be;(k)"State" includes Union Territories;(l)"State Commission" means the State Consumer Disputes Redressal Commission established under clause (b) of Section 9 of the Act;(2)Words and expressions used in these rules and not defined but defined in the Act shall have the same meaning respectively assigned to them in the Act.]
