Section 2(1) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011 (No. 8 of 2012);(b)"authorised officer" means an officer appointed in accordance with the provisions of the Act;(c)"Code" means the Code of Criminal Procedure, 1973 (2 of 1974);(d)"Form" means Forms appended to these rules;(e)"High Court" means the High Court of Madhya Pradesh;(f)"Indian Penal Code" means the Indian Penal Code, 1860 (45 of 1860);(g)"public servant" means a public servant as defined in clause (c) of section 2 of the Prevention of Corruption Act, 1988 (No. 49 of 1988) or under section 21 of the Indian Penal Code, 1860 (No. 45 of 1860) or personnel of the State Government or any organization specified in clause (b) of section 2 of the Prevention of Corruption Act, 1988, serving in connection with the affairs of the State Government and it includes Group-A service of the Central Government serving in connection with the affairs of the State Government;(h)"section" means a section of the Act;(i)"Special Court" means a Special Court established under section 3 of the Act; and(j)"State Government" means the Government of Madhya Pradesh.
