Section 2 in The Goa Administrative Tribunal Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)["...] [Clause (a) of sub-section 2, omitted, (Amendment) Act, 1996 thereafter present clause is inserted by the Goa Administration Tribunal (Amendment) Act, 2001(54 of 2001).] 'Additional President' means the Additional President of the Tribunal."(b)Official Gazette means the Government Gazette;(c)prescribed, except where it occurs in the expression prescribed by regulation means prescribed by rules made under this Act;["(cc) President means the President of the Tribunal."] [Clause 'cc' has been inserted by (Amendment) Act, 1996 (4 of 1997).](d)State Government means ["the Government of Goa."] [These words have been inserted by the Amendment Act 1996 (4 of 1997).](e)Tribunal means the Administrative Tribunal constituted by this Act.
