Section 2 in The Cyber Regulations Appellate Tribunal (Salary, Allowances And Other Terms And Conditions Of Service Of Presiding Officer) Rules, 2003
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Cyber Appellate Tribunal "means Cyber Regulations Appellate Tribunal established under sub-section (1) of section 48;(b)"Presiding Officer "means a person appointed as Presiding Officer of a Cyber Appellate Tribunal under section 49 of the Act;(c)words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.
