Section 2 in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Andhra Pradesh Electricity Reforms Act, 1998.(b)"Chairman" means the Chairman of the Andhra Pradesh Electricity Regulatory Commission established under Section 3 of the Act;(c)"Committee" means the Selection Committee as provided under subsection (1) of Section 4 of the Act.(d)"Convenor" means the convenor of the Selection Committee as provided under sub-section (2) of Section 4 of the Act.(e)"Member" means the Member of the Andhra Pradesh Electricity Regulatory Commission established under Section 3 of the Act.(f)"Government" means the Government of Andhra Pradesh.(2)The words and expression used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.
