Section 2 in The Competition Commission of India (General) Regulations, 2009
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Competition Act, 2002 (12 of 2003);(b)"Chairperson" means the Chairperson appointed under sub-section (1) of section 8 of the Act;(c)"Commission" means the Competition Commission of India established under sub-section (1) of section 7 of the Act;(d)"counsel" means a legal practitioner or a chartered accountant or a company secretary or a cost accountant as defined in the explanation to section 35 of the Act;(e)"Director General" means the Director General appointed under subsection (1) of section 16 of the Act and includes any Additional, Joint, Deputy or Assistant Directors General appointed under that section;(f)"expert" means an expert engaged to assist the Commission under subsection (3) of section 17 of the Act or an expert called upon to assist the Commission in any inquiry or proceeding under sub-section (3) of section 36 of the Act;(g)"media" includes newspapers, magazines, periodicals, journals, radio, cinema, television and internet;(h)"ordinary meeting", shall have the same meaning as assigned to it in the Competition Commission of India (Meetings for Transaction of Business) Regulations, 2009;(i)"Party" includes a consumer or an enterprise or a person defined in clauses (f), (h) and (l) of section 2 of the Act respectively, or an information provider, or a consumer association or a trade association or the Director General defined in clauses (g) of section 2 of the Act, or the Central Government or any State Government or any statutory authority, as the case may be, and shall include an enterprise against whom any inquiry or proceeding is instituted and shall also include any person permitted to join the proceedings or an intervener;(j)"reference" means a reference-(i)received in the Commission from the Central Government or a State Government or a statutory authority under clause (b) of subsection (1) of section 19 of the Act, or(ii)received in the Commission from a statutory authority under section 21 of the Act for opinion, or(iii)sent to a statutory authority for opinion by the Commission under section 21A of the Act, or(iv)received in the Commission from the Central Government or a State Government for opinion under sub-section (1) of section 49 of the Act.(k)"Secretary" means the Secretary appointed under sub-section (1) of section 17 of the Act and includes an officer of the Commission authorized by the Chairperson to function as Secretary;(l)"Tribunal" means Competition Appellate Tribunal established under subsection (1) of section 53A of the Act;(m)"working day" for the office of the Commission at New Delhi or any other office of the Commission means the day on which it functions but does not include Saturday or Sunday or any other day which is declared to be a public holiday by the Central Government under the Negotiable Instruments Act, 1881 (26 of 1881) for New Delhi or for such other place, as the case may be.(2)Words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act or in the Companies Act, 1956 (1 of 1956), as the case may be.
