Section 2 in The National Highways Tribunal (Salaries, allowances and other terms and conditions of service of Presiding Officer) Rules, 2005
2. Definitions.
- 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)"Presiding Officer" means a person appointed as Presiding Officer of a Tribunal under section 6;(c)"section" means a section of the Act;(d)all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
