Section 2 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)"agent" means a person duly authorised by a party to present an application, reply or rejoinder on its behalf before the Tribunal;(c)"applicant" means a person making an application to the Tribunal under section 19;(d)"application" means an application made to the Tribunal under section 19;(e)"Form" means the Form annexed to these rules;(f)"State Government" means the Government of Kerala;(g)"Legal Practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961);(h)"Registrar" means the Registrar of the Tribunal and includes any officer authorised to exercise the powers and functions of the Registrar under sub-rules (2) and (3) of rule;(i)"section" means a section of the Act;(j)"transferred application" means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) of section 29 ;(k)"Tribunal" means the Kerala Administrative Tribunal established under sub-section (2) of section 4;(l)the words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
