2. Definition .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Waqf Act, 1995 (43 of 1995);(b)"Chairperson" means the Chairperson of the Council;(c)"Council" means the Central Waqf Council established under section 9 of the Act;(ca)[ "employee" means an employee of the Council.](d)"Fund" means the Central Waqf Fund formed under sub-section (2) of section 10 of the Act;(e)"Member" means a member of the Council;(f)"Secretary" means the Secretary of the Council.
