Section 2 in The Competition Appellate Tribunal (Procedure) Regulations, 2011
2. Definitions.-
(1)In these regulations, unless the context otherwise requires,-(a) "Act" mean the Competition Act, 2002 (12 of 2003);(b)"appeal" means an appeal filed under sub-section (1) of section 53B of the Act;(c)"appellant" means a person who has filed an appeal under sub-section (1) of section 53B of the Act;(d)"application" means an application for claim for compensation filed under section 42A or sub-section (1) of section 53N or sub-section (2) of section 53Q of the Act;(e)"authorised representative" means-(i) an individual in case of an individual complaint, sole proprietor of a proprietorship firm,(ii)the Karta in case of Hindu Undivided Family,(iii)the Managing Director of the Director, duly authorised by the Board of Directors in case of a company,(iv)the President or the Secretary in case of an association or society,(v)a partner in case of a partnership firm,(vi)the Chief Executive Officer of the co-operative society or the local authority,(vii)the Joint Secretary of the Government of India or a State Government, or(viii)the Chief Executive Officer in case of a statutory authority;(f)"Chairperson" means the Chairperson of the Tribunal appointed under sub-section (1) of section 53D of the Act;(g)"Commission" means the Competition Commission of India established under sub-section (1) of section 7 of the Act;(h)"Member" means a member of the Competition Appellate Tribunal appointed under sub-section (2) of section 53D of the Act;(i)"party" means a person who files an application or who prefers an appeal before the Tribunal and includes respondent to such application or appeal, as the case may be;(j)"Registrar" means Registrar of the Tribunal and includes the Deputy Registrar of the Tribunal;(k)"Registry" means the registry of the Competition Appellate Tribunal;(l)"Tribunal" means the Competition Appellate Tribunal established under sub-section (1) of section 53A of the Act.(2)Words and expressions used herein and not defined in these regulations but defined in the Competition Act, 2002 (12 of 2003) shall have the meanings assigned to them in that Act.
