Section 2 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
2. Definitions.
- In these rules unless there is anything repugnant to the subject or context-(a)"Act" means the Contempt of Courts Act, 1971 (Act 70 of 1971);(b)"Code" means the Code of Criminal Procedure ;(c)"Form" means the form set out in the appendix to these rules;(d)"Member" means a member, whether 'Judicial' or 'Administrative, and includes Vice-Chairman and Chairman;(e)"Registrar" means Registrar of the Orissa Administrative Tribunal or its Benches where the contempt proceedings are taken and shall include Deputy Registrar and the Section Officer authorised to discharge the functions of the Registrar ;(f)"Section" means a Section of the Act;(g)"Tribunal" means the Orissa Administrative Tribunal constituted under the Administrative Tribunals Act, 1935, or the Bench thereof, where the proceedings ace taken cognizance of ;(h)words and expression not defined in this rules shall have the same meaning as defined in the Act.
