Section 2 in Andhra Pradesh Special Courts Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Act" means the Andhra Pradesh Special Courts Act, 2015;(b)"Authorised Officer" means any officer belonging to Andhra Pradesh State Judicial Service and who is or has been Sessions Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of Section 13;(c)"Code" means the Code of Criminal Procedure, 1973;(d)"Declaration" in relation to an offence, means a declaration made under Section 5 in respect of such offence;(e)"Government" means the State Government of Andhra Pradesh;(f)"Offence" means an offence of criminal misconduct which attracts application of Section 13(l)(e) of the Prevention of Corruption Act 1988 either independendy or in combination with any other provision of the Prevention of Corruption Act 1988 or any of the provision of Indian Penal Code, 1860.(g)"Special Court" means a Special Court established under Section 3;(h)"State" means the State of Andhra Pradesh; and(i)words and expressions used herein and not defined but defined in the Code or the Prevention of Corruption Act 1988 shall have the meaning respectively assigned to them in the Code or the Prevention of Corruption Act 1988.
