Section 2(1) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001);(b)"Appeal" means an appeal preferred under sub-section (1) of section 31 ;(c)"Appellate Tribunal" means the Appellate Tribunal for Energy Conservation referred to in section 30 of the Act;(d)"legal practitioner" means an advocate who is entitled to practice the profession of law under the Advocates Act, 1961 (25 of 1961);(e)"interlocutory application" means an application in any appeal or original petition in the proceedings already instituted in the Appellate Tribunal, but not being a proceeding for execution of the order or direction of the Appellate Tribunal;(f)"Registrar" means the Registrar of the Appellate Tribunal and includes any other officer or staff member of the said Appellate Tribunal to whom the powers and functions of the Registrar may be delegated or assigned or who is authorised to act as such, by the Chairperson of the Appellate Tribunal from time to time;(g)"Registry" means the Registry of the Appellate Tribunal;(h)"section" means a section of the Act;(i)"Schedule" means the Schedule annexed to these rules.
