Section 2(1) in The Orissa State Transport Appellate Tribunal Rules, 1993
(1)In these rules unless the context otherwise requires-(i)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(ii)"appeal" means the memorandum of appeal filed under Section 89 before the Tribunal;(iii)"Court" means the place where the Tribunal holds its sitting;(iv)"Form" means a Form appended to these rules;(v)"Government" means the Government of Orissa;(vi)"party" means the appellant, respondent or opposite party and includes his pleader or authorised agents;(vii)"pleader" means a pleader as defined in Sub-section (15) of Section 2 of the Code of Civil Procedure, 1908;(viii)"Presiding Officer" means the Presiding Officer of the State Transport Appellate Tribunal;(ix)"revision application" means an application to the State Transport Appellate Tribunal made under Section 90;(x)"Secretary" means the person who for the time being is discharging the functions of the Secretary to the Tribunal;(xi)"section" means a section of the Act;(xii)"State Representative" means an officer appointed by the State Government to receive on behalf of the Regional Transport Authorities or the State Transport Authority notices issued by the Tribunal and includes an officer appointed to act on his behalf in his absence;(xiii)"Tribunal" means the State Transport Appellate Tribunal, Orissa, constituted under Sub-section (2) of Section 89; and
