Section 2(1) in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003
(1)In these rules, unless the context otherwise requires,(a)Act means the Control of National Highways(Land and Traffic) Act, 2002 (13 of 2003);(b)Tribunal means the National Highways Tribunal established under sub-section (1) of section 5 of the Act;(c)Presiding Officer means a person appointed as Presiding Officer of the Tribunal under sub-section (1) of section 6 of the Act;
