Section 2 in The Companies (Mediation and Conciliation) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Regional Director" means the person appointed by the Central Government in the Ministry of Corporate Affairs as a Regional Director ;(c)"Annexure" means the annexure attached to these rules ;(d)"Form" or "e-Form" means a form set forth in the Annexure which shall be used for the matter to which it relates ;(e)"Panel" means the Mediation and Conciliation Panel.(2)The words and expressions used in these rules but not defined and defined in the Act or in the Companies (Specification of Definitions Details) Rules, 2014 shall have the meanings respectively assigned to them in the Act or the rules.
