Section 2(1) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(1)In these Regulations, unless the context otherwise requires:-(a)"Act" means the Munnar Special Tribunal Act, 2010 (13 of 2010);(b)"Agent" means a person duly authorized by a party to present an application or reply on his behalf before the Tribunal and in includes a Counsel;(c)"Chairman" means the chairman of the Tribunal;(d)"Division Bench" means a Bench consisting of two members of the Tribunal;(e)"Full Bench" means a Bench consisting of the chairman and two other members of the Tribunal as may be constituted by the Chairman;(f)"Legal Practitioner" , shall have the same meaning as assigned to it in the Advocates Act, 1961;(g)"Member" means a member of the Tribunal and includes the Chairman;(h)"Single Bench" means a Bench other than a Division Bench or Full Bench;(i)"Petition" include suits, proceedings transferred, or referred, applications filed before the Tribunal;(j)"Tribunal" means the Munnar Special Tribunal constituted under section 3 of the Act.
