Sick Industrial Companies (Special Provisions) Act, 1985

2. Definitions

In these rules, unless the context otherwise requires:-

(a) "Act" means the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986);

(b) "Bench" means a Bench of the Board constituted under sub-section (2) of section 12;

(c) "Board" means the Board for Industrial and Financial Reconstruction established under section 4 of the Act and includes where the context so requires, a Bench exercising the jurisdiction, powers and authority of the Board;

(d) "Chairman" means the Chairman of the Board;

(e) "operating agency" means any public financial institution specified by the Board, by general or special order, as its agency;

(f) "reference" means reference made to the Board under section 15 of the Act;

(g) "Secretary" means the Secretary to the Board appointed under sub-section (1) of section 8 of the Act.