Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

Definitions.—

In these rules, unless the context otherwise requires.— 

"Act'' means the Information Technology Act, 2000; (21 of 2000);

"Agent" means a person duly authorized by a party to present an application or reply on its behalf before the Tribunal;

"Application" means an application made to the Tribunal under section 57;

"Legal practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1971):

"Presiding Officer" means the Presiding Officer of the Tribunal;

"Registrar" means the Registrar of the Tribunal and includes any officer to whom the powers and functions of the Registrar may be delegated;

"Registry" means the Registry of the Tribunal;

"Section" means a section of the Act;

"Transferred application" means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) of section 29;

"Tribunal" means the Cyber Regulations Appellate Tribunal established under section 48.