Recovery of Debts Due to Banks and Financial Institutions Act, 1993
2. Definitions
In these rules, unless the context otherwise requires,-
(a) "Act" means the Recovery of Debts Due to Banks and
Financial Institutions Act, 1993 (51 of 1993);
(b) "agent" means a person duly authorized by a party
to present appeal or to give reply on its behalf before the Appellate Tribunal;
(c) "appeal" means an appeal made to the Appellate
Tribunal under section 20 or section 30 of the Act:
(d) "appellant" means a person or a bank or financial
institution making an appeal to the Appellate Tribunal under section 20 or
section 30 of the Act;
(e) "Appellate Tribunal" means an Appellate Tribunal
established by the, Central Government under section 8 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) "Registrar" means the Registrar of an Appellate
Tribunal and includes an officer of such Appellate Tribunal who is authorized
by the presiding officer to function as Registrar;
(i) "Registry" means the Registry of the Appellate
Tribunal.