Section 2 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
2. Definitions.
- In these rules, unless there is anything repugnant to the subject or context.(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"agent" means a person duly authorised by a party to present application or to give reply on its behalf to the Appellate Tribunal;(c)"appeal" means an appeal made to the Appellate Tribunal under Section 36-S of the Act;(d)"appellant" means a person or an approved institution making an appeal to the Appellate Tribunal under Section 36-S of the Act;(e)"Appellate Tribunal" means an Appellate Tribunal established by Central Government under Section 36-I of the Act;(f)"legal practitioner" shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961);(g)"Presiding Officer" means the Presiding Officer of an Appellate Tribunal;(h)"recovery officer" means an officer appointed by the Central Government under Section 36-D of the Act;(i)"Registrar" means the registrar of an Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the Presiding Officer to function as Registrar;(j)"Registry" means the Registry of the Appellate Tribunal;(k)all other words and expression used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
