Section 2 in Chennai Unified Metropolitan Transport Authority Rules, 2019
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Chennai Unified Metropolitan Transport Authority Act, 2010 (Tamil Nadu Act 44 of 2010);(b)"Authority" means the Chennai Unified Metropolitan Transport Authority established under Section 3 of the Act;(c)"Form" means a form appended to these rules;(d)"Fund" means the fund owned and operated by the Authority;(e)"Government" means the Government of Tamil Nadu;(f)"Member-Secretary" means the Member Secretary of the Authority;(g)"Regulations" means the regulations framed by the Authority under sub-section (1) of Section 24 of the Act;(h)words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act and the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972).
