Section 2 in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Depositories Act, 1996 (22 of 1996);(b)"appeal" means an appeal preferred under section 23-A of the Act;(c)"Appellate Tribunal" means the Securities Appellate Tribunal established under section 15-K of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(d)"form" means the form appended to these rules;(da)[ "Member" means the Member of the Securities Appellate Tribunal appointed under section 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);] [ Inserted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).](e)"party" means a person who prefers an appeal before the Appellate Tribunal and includes respondent;(f)"Presiding Officer" means the Presiding Officer of the Securities Appellate Tribunal appointed under section 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(g)"rules" means the rules made under the Act;(h)[ "Registrar" means the Registrar of the Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the Presiding Officer to function as Registrar;] [ Substituted by the Depositories (Appeal to Securities Appellate Tribunal) (Amendment) Rules, 2000 (w.e.f. 27.7.2001).](i)"registry" means the registry of the Appellate Tribunal.(2)Words and expressions used and not defined in these rules but defined in the Depositories Act, 1996 (22 of 1996) shall have the meanings respectively assigned to them in that Act.
