Section 2 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
2. Definitions.
- [(1)] [Re-numbered by G. N. of 14.8.1978.] In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971 (Maharashtra XLV of 1971);(b)"Assistant Registrar" means a person appointed to be an Assistant Registrar under section 13;(c)"Civil Manual" means the Civil Manual issued by the High Court of Judicature, Bombay, Appellate Side, for the guidance of the Civil Courts and Officers subordinate to it, as amended from time to time;(d)"Code" means the Code of Civil Procedure, 1908 (V of 1908), in its application to the State of Maharashtra;(e)"Criminal Manual" means the Criminal Manual issued by the High Court of Bombay for the guidance of the Criminal Courts and Officers subordinate to it, as amended from time to time;(f)"Registrar" means a person appointed to be the Registrar under section 13;(g)"Section" means a section of the Act;(h)"Schedule" means a Schedule appended to these rules;(i)[* * *] [Deleted by G. N. of 14.8.1978.](2)[ Words and expressions used but not defined in these rules and defined in the Act, shall have meanings respectively assigned to them in the Act.] [Added by G. N. of 14.8.1978.]
