Section 2 in The National Environment Appellate Authority (Appeal) Rules, 1997
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the National Environment Appellate Authority Act, 1997;(b)"appeal" means a memorandum of appeal to the Appellate Authority filed under sub-section (1) of section 11 of the Act;(c)"appellant" means a person who prefers an appeal to the Authority under sub-section (1) of section 11 of the Act and also includes the authorised representative of the appellant;(d)"authorised representative" means any person authorised in writing by the appellant or the respondent, as the case may be, to represent him before the Authority;(e)"Authority" means the National Environment Appellate Authority, constituted under the Act;(f)"member" means a member of the Authority and includes the Chairperson and Vice-Chairperson thereof;(g)"party" in relation to an appeal, means an appellant or the respondent and the expression "parties" shall be construed to mean the appellant and the respondent;(h)"Registrar" means the principal administrative officer of the Authority;(i)"section" means section of the Act;(j)words and phrases not defined in these rules but defined in the National Environment Appellate Act, 1997 (22 of 1997), shall have the same meaning respectively assigned to them in the Act.
