Section 2 in Kerala Consumer Protection Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires. -(a)"Act" means the Consumer Protection Act, 1986 (Central Act 68 of 1986);(b)"agent" means a person duly authorized by a party to appear and to institute or file any complaint, appeal or revision or other petition or reply and to conduct the same on his behalf before the District Forum or the State Commission;(c)"appellant" means a party who makes an appeal against an order of the District Forum;(d)"Chairman" means the Chairman of the State Consumer Protection Council or the District Consumer Protection Council, as the case may be;(e)"Government" means the Government of Kerala;(f)"memorandum" means a memorandum of appeal filed by an appellant;(g)"opposite party" means a person who has to answer a complaint or a claim;(h)"President" means the President of the District Forum or the State Commission, as the case may be;(i)"respondent" means the person who answers any memorandum of appeal;(j)"section" means a section of the Act;(k)"State" means the State of Kerala;(l)Words and expressions used in these rules and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.
