In this Chapter, unless the context otherwise requires,—

a.      “Chairperson” means the Chairperson of the Appellate Tribunal;

b.     “Judicial Member” means a member of the Tribunal or the Appellate Tribunal appointed as such and includes the President or the Chairperson, as the case may be;

c.      “Member” means a member, whether Judicial or Technical of the Tribunal or the Appellate Tribunal and includes the President or the Chairperson, as the case may be;

d.     “President” means the President of the Tribunal;

e.      “Technical Member” means a member of the Tribunal or the Appellate Tribunal appointed as such.

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