Section 2 in Jammu and Kashmir Accountability Commission Regulations, 2005
2. Definitions
(1) "Act" means the J&K Accountability Commission Act, 2002 (Act No. XXXVIII of 2002).(2)"Certified copy" shall have the same meaning as is assigned to it in section 76 of the Jammu and Kashmir Evidence Act, 1977 (XII of 1977).(3)"Chairperson" means the Chairperson of the Accountability Commission.(4)"Form" means the Form prescribed in the Rules or in these Regulations.(5)"High Court" means the High Court of Jammu and Kashmir.(6)"Public Prosecutor" means any person appointed as such under the Act, Rules and these Regulations and includes any other person authorized by or under any law for the time being in force, to practice in the Court, and includes any other person appointed or permitted by the Commission to act as such in the proceedings before the Commission.(7)"Registrar" includes the Additional Registrar, Deputy Registrar and Assistant Registrar of the Commission.(8)"Rules" means the J&K Accountability Commission Rules.(9)"Secretary" means the Secretary of the Accountability Commission ap-pointed under section 25 of the Act.(10)"Schedule" means the Schedule appended to these Regulations.(11)Words and expressions used in these Regulations but not defined herein shall have the same meaning as are assigned to them in the Act or the rules made thereunder.
