Section 2(1) in The Railway Accidents And Untoward Incidents (Compensation) Rules, 1990
(1)(a)"accident" means an accident of the nature described in section 124 of the Act;(b)"Act" means the Railways Act, 1989 (24 of 1989);(c)"Claims Tribunal" means the Railway Claims Tribunal estab-lished under section 3 of the Railway Claims Tribunal Act, 1987 (54 of 1987);(d)"Schedule" means the Schedule to these rules; and(e)[ "untoward incident" means an incident defined in clause (c) of section 123 of the Act.] [Substituted by G.S.R. 592(E), dated 21-7-1994 (w.e.f. 1-8-1994). ]
