Section 2 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Electricity Act, 2003;(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the Uttar Pradesh Electricity Regulatory Commission constituted under Section 82;(d)"Convener" means the Principal Secretary/Secretary to the Government of Uttar Pradesh in the Energy Department;(e)"Member" means a Member of the Commission;(f)"Section" means a section of the Act;(g)"Selection Committee" means the Selection Committee constituted under Section 85 ;
