Section 2(1) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Information Technology Act 2000 (21 of 2000);(b)"Chairperson" means the Chairperson of the Cyber Appellate Tribunal appointed under section 49 of the Act;(c)"Committee" means a Committee constituted under sub-rule (2) of rule 3;(d)"Member" means the Member of the Cyber Appellate Tribunal appointed under section 49 of the Act;(e)"Tribunal" means the Cyber Appellate Tribunal established under sub-section (1) of section 48 of the Act.
