Judges (Inquiry) Act, 1968

2. Definitions .-

In this Act, unless the context otherwise requires,-

(a) "Chairman" means the Chairman of the Council of States;

(b) " Committee” means a Committee constituted under section 3;

(c) " Judge” means a Judge of the Supreme Court or of a High Court and includes the Chief Justice of India and the Chief Justice of a High Court

(d) " prescribed” means prescribed by rules made under this Act;

(e) " Speaker” means the Speaker of the House of the People.