Section 2 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
2. Definitions.
(1)In these Regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003.(b)"Chairperson" means the Chairperson of the Rajasthan Electricity Regulatory Commission.(c)"Commission" means the Rajasthan Electricity Regulatory Commission constituted under Section 82 of the Act.(d)"Member" means a member of the Rajasthan Electricity Regulatory Commission.(e)"Secretary" means the Secretary of the Rajasthan Electricity Regulatory Commission.(f)"Officer" means an officer of the Commission.(g)"Petition" shall mean and include all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents.(h)"Proceedings" shall mean and include proceedings of all nature that the commission may hold in the discharge of its function under the Act.(i)"Receiving Officer" means an officer designated by the Commission to receive Petition,(2)Words or expressions occurring in these Regulations and not defined herein above shall bear the same meaning as in the Act.
