Section 2 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006);(b)"Advocate" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961);(c)"Agent" means a person duly authorised by a party to present a petition, caveat, interlocutory application, appeal etc. or any document on its behalf before the Appellate Tribunal;(d)"Appellate Tribunal" means Appellate Tribunal referred to in the Act and called as the Appellate Tribunal for Petroleum and Natural Gas;(e)"Chairperson"'means the Chairperson of the Appellate Tribunal;(f)"Interlocutory Application" means an application in any appeal or original petition on proceeding already or simultaneously instituted in the Appellate Tribunal, but not being a proceeding for execution of the order or direction of Appellate Tribunal;(g)"Member" means Member of the Appellate Tribunal appointed under section 31 of the Act;(h)"Registrar" means the Registrar of the Appellate Tribunal and includes the Deputy Registrar of the Appellate Tribunal to whom the power and functions of the Registrar may be delegated or assigned by the Chairperson from time to time;(i)"Registry" means the Registry of the Appellate Tribunal;(j)"Section" means a section of the Act;(k)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.Chapter - II
