Section 2 in The Depositories (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 2005
2. Definitions. - (1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Depositories Act, 1996 (22 of 1996);(b)"adjudicating officer" means the officer appointed by the Board as adjudicating officer under section 19-H of the Act;(c)"Inquiry" means the inquiry referred in [sub-section (2) of section 19 or section 19H of the Act].(2)Words and expressions used and herein and not defined in these rules but defined in the Depositories Act, 1996 shall have the same meanings respectively assigned to them under that Act. -
