Section 2 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the Electricity Act, 2003;(b)"Appointing Authority", except in the case of deputationists where prescribed elsewhere by the parent Government/organization, means -(i)Chairperson, in respect of all Group A and B posts; and(ii)Secretary or any other officer of the Commission duly authorised in respect of all Group C and D posts.(c)"Chairperson" means the Chairperson of the Commission;(d)"Commission" means the Uttar Pradesh Electricity Regulatory Commission;(e)"Disciplinary Authority", except in the case of deputationists where prescribed elsewhere by the parent Government/organization, means -(i)Chairperson, in respect of all Group A and B posts;(ii)Secretary of the Commission in respect of all Group C and D posts.(f)"Groups A, B, C and D" posts will be classified in accordance with the description indicated in these regulations;(g)"Member" means a Member of the Commission;(h)"State" means the State of Uttar Pradesh;(i)"State Government" means the Government of the State of Uttar Pradesh through the Principal Secretary/Secretary Energy;(j)"Function" means and includes all work related to activities of the Commission;(k)"Service" means service by the staff of the Commission;(l)"Staff" includes both officers and employees of all categories appointed cither on deputation, regular or on contract basis;(m)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 Act.
