Section 2 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
2. Definition.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Uttar Pradesh Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 (U.P. Act No. 24 of 2006);(b)"Agent" means a person duly authorized by a party to present an application, written reply, rejoinder or any other document on its behalf before the Appellate Authority;(c)"Appellate Authority" means the Appellate Authority contemplated under Section 11 of the Act;(d)"Applicant" or "Petitioner" means a person making an application of petition to the Appellate Authority;(e)"Committee" means the committee constituted under Section 4 of the Act for regulation of admission and fixation of fee;(f)"Chairman" means the Chairman of Appellate Authority;(g)"Form" means a Form given in Appendix;(h)"Member" means the member of the Appellate Authority;(i)"Registry" means the Registry of the Appellate Authority.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings assigned to them in the Act.
