Section 2 in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003
2. Definitions
.-In these rules, unless the context otherwise requires,(a)Act means the Control of National Highways(Land and Traffic) Act, 2002 (13 of 2003);(b)Tribunal means the National Highways Tribunal established under sub-section (1) of section 5 of the Act;(c)Presiding Officer means a person appointed as Presiding Officer of the Tribunal under sub-section (1) of section 6 of the Act;(d)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.
