Section 2 in The Delhi Electricity Regulatory Commission (Management And Development Of Human Resources) Regulations, 2001
2. Definitions.
- In these regulations unless the context other wise requires:-(a)"Central Act" means the Electricity Regulatory Commission Act 1998 and shall include any statutory amendment, modification and re-enactment thereof.(b)"Act means Delhi Electricity Reform Act, 2000 and shall include any statutory amendment, modification and re-enactment thereof;(c)"Central Govt". means the Govt. Of India;(d)"Govt". means the Govt. of National Capital Territory of Delhi;(e)"Commission" means Delhi Electricity Regulatory Commission;(f)"Constitution" means the Constitution of India"(g)"Chairperson" means the Chairperson of the Delhi Electricity Regulatory Commission;(h)"Member" means Member of the Delhi Electricity Regulatory Commission;(i)"Secretary" means the Secretary of the Delhi Electricity Regulatory Commission or any other officer of the Commission authorised by the Chairperson to discharge the responsibilities of the Secretary in his/her absence for a limited period;(j)"Appointing Authority" in reference to the appointments made to the Commission means -(i)The Chairperson Delhi Electricity Regulatory Commission in respect of all group A posts and(ii)Secretary of the Commission in respect of all Group [B, C and D] [Substituted by Notification No. F.1/Estt/DERC/2001-02 dated 16th April, 2001] posts;[***] [Sub-clause 1(iii) omitted by Notification No. F.1(9)/Estt./DERC/2001-02 dated 16th April, 2001]Or any other functionary of the Delhi Electricity Regulatory Commission to whom such powers have been delegated by the Chairperson Delhi Electricity Regulatory Commission in respect of any specific category of appointments.(k)"Selection Committee" means a committee constituted by the appointing authority in accordance with the provisions of these regulations for making appointments to the posts existing in the Commission.(l)"Disciplinary Authority" means -(i)Chairperson, Delhi Electricity Regulatory Commission in respect of all Group A posts; and(ii)Secretary of the Commission in respect of all Group [B, C and D] [Substituted by Notification No. F.1/Estt/DERC/2001-02 dated 16th April, 2001] posts;[***] [Sub-Clause 1(iii) omitted by Notification No. F.1(9)/Estt./DERC/2001-02 dated 16th April, 2001]Or any other functionary of the Delhi Electricity Regulatory Commission to whom disciplinary powers under the relevant statute have been delegated in respect of any specific category of officers/staff by the Chairperson Delhi Electricity Regulatory Commission provided that in respect of Officers/employees appointed on deputation the provisions of CCS (CCA) Rules, 1965 shall govern the disciplinary matters.(m)"Direct Appointment" means any appointment made to the Delhi Electricity Regulatory Commission otherwise than by appointment by transfer on deputation or on contractual basis.(n)"Appointment on contractual basis" means an appointment made by the appointing authority in accordance with the provisions of these regulations for a limited period on contractual basis.(o)"Group A, B, C & D posts" shall have the same meaning as under the Central Civil Service (CCA) Rules, 1965.(p)"Recognised University/Educational Board" means any University/Board incorporated by law in India and recognised by the authority competent for such recognition as appointed by the Central or State Government.(q)"Function" means and includes all work related to activities of the Commission.(r)Words and expressions used in these regulations but not defined, unless the context is otherwise, shall have the same meaning as respectively assigned to them in the Central Act or enactment made by Government of NCTD.
