Section 2 in Maharashtra State Co-operative Tribunal Regulations, 1962
2. Definitions.
- In these regulations, unless the context otherwise requires-(a)"Act" means the Maharashtra Co-operative Societies Act, 1960;(b)"appeal" means an appeal made to the Tribunal as provided under the Act;(c)"application"means an application for revision or review made to the Tribunal as provided under the Act;(d)"application for restoration" means an application made under Regulation 16;(e)"Bench" means a Bench of the Tribunal constituted by the President under sub-section (4) of Section 149;(f)"Form" means a form appended to these regulations;(g)"legal representative" means a person who in law represents the estate of a deceased person and includes any person decided by the Tribunal to represent the deceased person in the proceedings pending before the Tribunal, unless and until a competent Court has decided otherwise ;(h)"member" means a member of the Tribunal and includes the President ;(i)"Pleader" means a pleader as defined in clause (15) of Section 2 of the Code of Civil Procedure, 1908 ;(j)"President" means the President of the Tribunal ;(k)"Registrar" except the expression "Registrar of Co-operative Societies", means the Registrar of the Tribunal and includes a person who is for the time being discharging the functions of the Registrar;(l)"rules" means the rules made by the State Government under Section 165, and the word"rule"shall be construed accordingly;(m)"Section" means a section of the Act ;(n)"Tribunal" means the Maharashtra State Co-operative Tribunal constituted under sub-section (1) of Section 149 ;(o)words and expressions used but not defined in these regulations shall have the meanings assigned to them in the Act and rules.
