Section 2 in The National Investigation Agency (Manner Of Constitution Rules, 2008
2. Definition
.-(1) In these rules, unless the context otherwise requires,-(a)"Act" means the National Investigation Agency Act, 2008 (34 of 2008);(b)"Agency" means the National Investigation Agency constituted under section 3 of the National Investigation Agency Act, 2008 (34 of 2008);(c)"Code" means the Code of Criminal Procedure, 1973 (2 of 1974);(d)"Director-General" means the Director-General appointed by the Central Government;(e)"Schedule" means the Schedule to the National Investigation Agency Act, 2008.(2)Words and expressions used herein and not defined in these rules, but defined in the Act, shall have the meanings respectively assigned to them in the Act, or in the Police Act, or in the Code, as the case may be.
