Section 2 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure for Appointment as Presiding Officer of the Appellate Tribunal) Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires.-(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987).(b)"Appellate Tribunal" means the Appellate Tribunal established under section 36-I of the Act.(c)"Presiding Officer" means a person appointed as Presiding Officer of an Appellate Tribunal under section 36J of the Act.(d)all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
