Section 2 in The Information Technology (Qualification And Experience Of Adjudicating Officers And Manner Of Holding Enquiry) Rules, 2003
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act "means the Information Technology Act, 2000 (21 of 2000);(b)"Adjudicating Officer "means an adjudicating officer appointed under sub-section (1) of section 46 of the Act;(c)"Proforma "means a proforma appended to these rules;(d)words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
