Section 2 in Orissa Administrative Tribunal (Procedure) Rules, 1986
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)"Advocate" means an advocate entered in any roll under the provisions of the Advocates Act, 1961 (25 of 1961);(c)"Agent" means a person duly authorised by a party to present an application or reply on its behalf before the Tribunal;(d)"Applicant" means a person making an application to the Tribunal under Section 19;(e)"Application" means an application made to the Tribunal under Section 19;(f)"Form" means the Form annexed to these rules;(g)"State Government" means the Government of Orissa;(h)"Legal practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1 961);(i)"Registrar" means the Registrar of the Tribunal and includes any officer to whom the powers and functions of the Registrar may be delegated under Clause (2) of Rule 27;(j)"Section" means a Section of the Act;(k)"Transferred application" means the suit or other proceeding which has been transferred to the Tribunal under Sub-section (1) of Section 29;(l)"Tribunal" means the Orissa Administrative Tribunal established under Sub-section (2) of Section 4.
