Section 2(1) in The Companies (Mediation and Conciliation) Rules, 2016
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director ;(c)"Annexure" means the annexure attached to these rules ;(d)"Form" or "e-Form" means a form set forth in the Annexure which shall be used for the matter to which it relates ;(e)"Panel" means the Mediation and Conciliation Panel.
