Section 2 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
2. Definitions.
- In these rules unless the context otherwise requires-(i)'Act' means the Bihar Self-Supporting Co-operative Societies Act, 1996 (Bihar Act 2 of 1997);(ii)'Tribunal' means the Co-operative Tribunal constituted under Section 39 of the Bihar Self-Supporting Co-operative Societies Act, 1996;(iii)'Section' means a section of the Bihar Self-Supporting Co-operative Societies Act, 1996;(iv)'Appeal' means an appeal preferred to the Tribunal under the Bihar Self-Supporting Co-operative Societies Act, 1996;(v)'Application' means an application filed to the Tribunal under the Bihar Self-Supporting Co-operative Societies Act, 1996;(vi)'Chairman' means the Chairman of the Tribunal.(vii)'Form' means a form appended to these rules;(viii)'Gazette' means the Official Gazette of Bihar;(ix)'Party' means the appellant or applicant, as the case may be and includes his pleader or any other person on behalf of the appellant or applicant;(x)'Opposite Party' means respondents to an appeal or an application and shall include an authority whose orders are proposed to be taken in an appeal;(xi)'Respondents' means opposite party;(xii)'Pleader' means the pleader as defined in clause (15) of Section (2) of the Code of Civil Procedure, 1908 [Central Act V of 1908];(xiii)'Secretary' means the person who is for the time being discharging the functions of the Secretary to the Tribunal;(xiv)'State Government' means the Government of Bihar;(xv)Words and expressions used but not defined shall have the meaning assigned to them in the Act and the Rules made thereunder.
