Section 2 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
2. Definitions. - In these Rules, unless the context otherwise requires, -
(a)"Chief Justice" means the Chief Justice of High Court of Bombay.(b)"High Court" means the High Court of Bombay.(c)"Permanent Committee for Designation of Senior Advocates" means the committee headed by the Hon'ble the Chief Justice and consists of the two most senior Judges of the High Court, the learned Advocate-General and one nominated member of the Bar.(d)"Permanent Secretariat" means the Secretariat headed by the Registrar-General of the High Court, and of which the Registrar (Judicial-I) of the High Court shall be the Secretary.(e)"Senior Advocate" means Advocate designated as Senior Advocate under Section 16(2) of the Advocates Act, 1961.(f)"Stakeholder" means and includes every person directly concerned with or affected by the designation of any Advocate as a Senior Advocate of the High Court.
