Section 2 in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969
2. Definitions
.-In these rules, unless the context otherwise requires, -(i)"Act "means the Border Security Force Act, 1968 (47 of 1968);(ii)"Commandant "in relation to a person subject to the Act, means the Officer Commanding the unit or detachment to which such person belongs or is attached;(iii)"competent authority "means the Director-General, Inspector-General, or a Deputy Inspector-General of the Border Security Force;(iv)words and expressions used in these rules and not defined but defined in the Act, shall have the meaning respectively assigned to them in the Act.
