Section 2 in Delhi Co-Operative Tribunal Rules, 2006
2. Definitions.
- (I) In these rules, unless the context otherwise requires,-(a)"Act" means the Delhi Co-operative Societies Act, 2003 (Delhi Act 3 of 2004);(b)"Chairman" means the Chairman of the Tribunal;(c)"Form" means a form appended to these rules;(d)"Government" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under Article 239 and designated as such under Article 239AA of the Constitution.(e)[ "Member" means a member of the Delhi Co-operative Tribunal.] [Inserted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 2.](2)Words and expressions used herein but not defined shall have the meaning assigned to them in the Act.
