Section 2 in The Railway Claims Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of The Chairman, Vice-Chairman And Members) Rules, 1991
2. Definitions .-In these rules unless the context otherwise requires,-
(a)"Judge" means the Judge of the Supreme Court appointed for conducting an inquiry under rule 3;(b)"Member" means the Members of the Claims Tribunal estab-lished under section 3 of the Railway Claims Tribunal Act, 1987 (54 of 1987) and includes the Chairman, Vice-Chairman of such Tribunal against whom investigation of misbehaviour or incapacity is being made under these rules;(c)words and expression used herein and not defined but defined in the Railway Claims Tribunal Act, 1987 (54 of 1987), shall have the meanings respectively assigned to them in that Act.
