Section 2 in Debts Recovery Appellate Tribunal (Procedure For Appointment As Presiding Officer Of The Appellate 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)"Appellate Tribunal" means the Debts Recovery Appellate Tribunal established under Section 8 of the Act;(c)"Presiding Officer" means a person appointed as Presiding Officer of an Appellate Tribunal under Section 9 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.
