Section 3 in Board For Industrial And Financial Reconstruction Regulations, 1987
3. Definitions .-In these regulations, unless the context otherwise requires,-
(a)"Act" means the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986);(b)"Board" means the Board for Industrial and Financial Reconstruction established under section 4 and includes, where the context so requires, a Bench exercising the jurisdiction, powers and authority of the Board;(c)"Bench" means a Bench of the Board constituted under sub-section (2) of section 12;(d)"Chairman" means the Chairman of the Board appointed under section 4;(e)"informant" means the person making a reference to the Board on behalf of the sick industrial company under sub-section (1) of section 15 or on behalf of the Central Government, the Reserve Bank, a State Government, a public financial institution, a State-level institution, or, as the case may be, a scheduled bank under sub-section (2) of section 15 [and a person making a report to the Board under sub-section (1) of section 23-A];(f)"Member" means a member of the Board;(g)"operating agency" means any public financial institution, [State-level institution, scheduled bank or any other person] [ Added by BIFR (Amendment) Regulations, 1994.] as may be specified by general or special order, as its agency, by the Board;(h)"persons interested" includes a sick industrial company, a transferee [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company within the meaning of clause (c) of sub-section (1) of section 18, any other [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company concerned in the amalgamation, any shareholder, any creditor or employee of such [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] companies;(i)"Registrar" means an officer appointed by the Chairman as the Registrar and includes any officer to whom powers and functions of the Registrar have been entrusted by the Secretary and such other person who is for the time being discharging the functions of the Registrar;(j)reference to "Court", while applying the provisions of the Code of Civil Procedure, 1908 (5 of 1908), shall be understood to refer to the Board and similarly reference to "plaintiff" or "defendant" shall be understood to refer to appropriate parties before the Board;(k)reference to "suits or petitions", while applying the provisions of the Code of Civil Procedure, 1908 (5 of 1908), shall be understood to refer to appropriate proceedings under the Act;(l)"Secretary" means a Secretary to the Board appointed by the Central Government under sub-section (1) of section 8;(m)"section" means a section of the Act.
