Section 2(1) in Joint Electricity Regulatory Commission for the State of Goa and Union territories (Constitution and Manner of Application of Fund, Form and Time for Preparation of Budget) Rules, 2016
(1)In these rules unless the context otherwise requires, -(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"accounting period" means the period for which the accounts to be prepared by the Joint Commission and shall be concurrent with the financial year;(c)"budget" means the statement of estimated income and expenditure of the Joint Commission prepared in accordance with the provisions of section 106 of the Act;(d)"Chairperson" means the Chairperson of the Joint Commission;(e)"Drawing and Disbursing Officer" means an officer designated as such by the Commission to draw and make payments on behalf of the Joint Commission;(f)"financial year" means a period not exceeding twelve calendar months commencing on the 1st day of April of a year and ending on the 31st day of March of the successive year;(g)"Form" means a Form annexed to these rules;(h)"Fund" means the Joint Electricity Regulatory Commission for the State of Goa and Union territories Fund;(i)"Joint Commission" means the Joint Electricity Regulatory Commission for the State of Goa and Union territories, constituted under section 83 of the Act;(j)"Member" means a member of Joint Commission;(k)"Participating State" means the State of Goa ;(l)"Participating Union Territory" means any Union territory, except Delhi; and(m)"Secretary" means Secretary of Joint Commission.
