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.

Back

Index

Next