Section 2(1) in The Companies (Registration Offices and Fees) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Annexure" means Annexure to these rules;(c)"Certifying Authority" for the purpose of "Digital Signature Certificate" means a person who has been granted a licence to issue it under section 24 of the Information Technology Act, 2000 (21 of 2000).(d)"Digital Signature" means digital signature as defined under clause (p) of sub-section (1) of section 2 of the Information Technology Act, 2000; (21 of 2000);(e)"Digital Signature Certificate" means a Digital Signature Certificate as defined under clause (q) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);(f)"electronic record" means electronic record as defined under clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000; (21 of 2000);(g)"electronic registry" means an electronic repository or storage system of the Central Government in which the information or documents are received, stored, protected and preserved in electronic form;(h)"electronic mail" means message sent, received or forwarded in digital form using any electronic communication mechanism such that the message so sent, received or forwarded is storable and retrievable;(i)"Form" or "e-form" means a form set forth in Annexure to these rules which shall be used for the matter to which it relates;(j)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director;(k)"Registrar's Facilitation Office" means an office maintained by the Central Government or an agency authorized by it to facilitate e-filing of documents into the electronic registry and their inspection and viewing;(l)"Straight Through Process" means the process in which an e-form is approved through system without manual interruption.
