Section 2(1) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Metro Railways (Operation and Maintenance) Act,2002 (60 of 2002);(b)"section" means a section of the Act;(c)"Judge" means the Judge of the Supreme Court appointed for conducting the inquiry under sub-rule (3) of rule 3.
