Section 2 in The Competition Appellate Tribunal (Form And Fee For Filing An Appeal And Fee For Filing Compensation Applications) Rules, 2009
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Competition Act, 2002 (12 of 2003);(b)"appeal" means an appeal preferred under sub-section (1) of section 53-B of the Act;(c)"Appellate Tribunal" means the Competition Appellate Tribunal established under sub-section (1) of section 53-A of the Act;(d)"Chairperson" means the Chairperson of the Appellate Tribunal appointed under sub-section (1) of section 53-D of the Act;(e)"Commission" means the Competition Commission of India established under sub--section (1) of section 7 of the Act;(f)"Form" means the form specified in the Schedule to these rules;(g)"Member" means the Member of the Competition Appellate Tribunal appointed under sub-section (2) of section 53-D;(h)"party" means a person who prefers an appeal before the Appellate Tribunal and includes respondent;(i)"Register" means the Registrar of the Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the Chairperson to function as Registrar;(j)"Registry" means the registry of the Appellate Tribunal.(2)The words and expressions used but not defined in these rules and defined in the Competition Act, 2002 (12 of 2003) shall have the same meaning assigned to them in that Act.
