(1)`award' means an award passed by the Banking Ombudsman in accordance with the Scheme.(2)`authorised representative' means a person duly appointed and authorised by, a complainant or a party to an arbitration proceeding, as the case may be, to act on his behalf and represent him, in the proceedings under the Scheme before a Banking Ombudsman for consideration of his complaint, claim or counter claim.(3)`Banking Ombudsman' means any person appointed under Clause 4 of the Scheme.(4)` bank' means a banking company and includes a `corresponding new bank', `Regional Rural Bank', `State Bank of India', `Subsidiary Bank' as defined in Part I of the Banking Regulation Act, 1949 (Act 10 of 1949) and also includes a `Scheduled Primary Co-operative Bank' as included in the Second Schedule of the Reserve Bank of India Act, 1934 (Act 2 of 1934), having a place of business in India whether such bank is incorporated in India or outside India.(5)`claim' will have the same meaning as is provided in Chapter V of the Scheme.(6)`complaint' means a representation in writing containing a grievance alleging deficiency in banking service as mentioned in clause 12 of the Scheme.(7)`Review Authority' is the Deputy Governor in charge of Rural Planning and Credit Department of the Reserve Bank, who shall review the award of a Banking Ombudsman subject to satisfaction of the issues raised before him and shall also be responsible for implementing such Award as per the Scheme.(8)`Reserve Bank' means the Reserve Bank of India constituted under Section 3 of the Reserve Bank of India Act, 1934 (2 of 1934).(9)`the scheme' means the Banking Ombudsman Scheme, 2002.(10)`secretariat' means the office constituted as per sub-clause (1) of clause 9 of the Scheme.(11)`settlement' means an agreement reached by the parties either by conciliation or mediation by the Banking Ombudsman under clause 15 of the Scheme.
