Section 2 in The National Highways Tribunal (Procedure) Rules, 2003
2. Definitions
- .In these rules, unless the context otherwise requires,(a)Act means the Control of National Highways(Land and Traffic) Act, 2002 (13 of 2003);(b)appellant means a person making an appeal to the Tribunal under section 14;(c)appeal means an appeal made to the Tribunal under section 14;(d)legal practitioner shall have the meaning assigned to it in the Advocates Act, 1961 (25 of 1961);(e)Presiding Officer means the Presiding Officer of a Tribunal;(f)Registrar means the Registrar of a Tribunal;(g)Registry means the Registry of a Tribunal;(h)section means a section of the Act;(i)Tribunal means the National Highways Tribunal established under sub-section (1) of section 5;(j)the words and expressions used and not defined in these rules but are defined in the Act shall have the same meaning as respectively assigned to them in the Act.
