(1)In these Rules unless the context otherwise requires-(1)"Bench" includes a Judge sitting alone;(2)"Certified" in relation to a copy means certified as provided in Section 76 of the Indian Evidence Act, 1872;(3)"Chief Justice" includes, in the absence, the Judge authorised to act on his behalf;(4)"Code" means the Code of Civil Procedure, 1908, and reference to an "Order" of the Code means reference to an Order of the first Schedule thereto;(5)"Constitution" means the Constitution of India;(6)"Court" and "this Court" means the High Court of Judicature at Allahabad as constituted by the U.P. High Courts (Amalgamation) Order, 1948;(7)"Editor" means a person appointed by the Chief Justice for scrutinizing applications for translation and printing and for performing such other duties as are assigned to him under these Rules;(8)"Judge" means a Judge of the Court;(9)"Judgment Clerk" means an officer of the Court appointed to take down notes of judgments or orders pronounced by the Court and includes any person who may, for the time being, be authorised or directed by the court to take down a judgment or order pronounced by it;(10)"Notice" includes "summons";(11)"Oath Commissioner" means a person appointed by the High Court under Clause (b) of Section 139 of the Code of Civil Procedure, 1908 and sub-section (1) of Section 297 of the Code of Criminal Procedure, 1973, before whom affidavits and affirmations may be sworn and affirmed;(12)"Paper-book" means a collection of papers in original or their copies, transliterations or translations, as the case may be, with fly-leaf, index, etc., made up in accordance with these Rules for the use of the Judge or Judges hearing the case;(13)"Prescribed" means prescribed by or under these Rules;(14)"Registered address" means the last address within the local units of the territorial jurisdiction of the Court filed by a party to a case in the Court or in the lower Courts at which service of notice, summons or other process may be made on him;(15)"Registrar General" includes-I. the Registrar at Lucknow, in matters relating to the Lucknow Bench;II. the Registrar the Joint Registrar or any other officer, with respect to such functions and duties of the Registrar General as may have been assigned to the Registrar, the Joint Registrar or such officer by the Chief Justice; andIII. in the absence of the Registrar General, the Registrar, the Joint Registrar or any other officer authorised to act on his behalf ;(16)"Sealed" means sealed with the seal of the Court;(17)"Special Appeal" means an appeal from the Judgment of one Judge;(18)"State" means the State of Uttar Pradesh;(19)"Supreme Court Rules" means the Supreme Court Rules, 1966;(20)"Taxing Officer" means an officer appointed by the Chief Justice to perform the functions of the taxing officer under the Court Fees Act, 1870, and to tax costs;(21)"Vacation Judge" means the senior-most Judge on duty during the vacation at Allahabad or Lucknow, as the case may be;(21)"Vakalatnama" means a document referred to in Rule 4 of Order III of the Code appointing an Advocate to act for any person in this Court.(2)The General Clauses Act, 1897, shall apply for the interpretation of these Rules as it applies for the interpretation of an Act of Parliament and in matters not covered by that Act, by the U.P. General Clauses Act, 1904, as it applies for the interpretation of an Act of the State of Uttar Pradesh.
