Section 2 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);(b)"Certificate" means the certificate of competency granted under these rules to work as Supervisor or Wiremen upon qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government;(c)"Chairperson" means the Chairperson of the Technical Committee;(d)"Chartered Electrical Safety Engineer" means any person authorize by the State Government under regulation 5A of the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 to assist the owner or supplier;(e)"Contractor" means Electrical contractor;(f)"EHT" means the voltage class exceeding 33 KV;(g)"Electrical Installation Works" means all electric work on a new installation or work in any way altering the capacity or character of an existing installation, for the generation, transmission, storage or distribution of electrical energy for all purposes in every type of dwelling house, business premises, public building, factory and its appurtenance, out houses and places of public entertainment and gathering, whether supplied from a public electrical supply undertaking or from power plant owned by Government or from private plant or any sources of generation whatsoever;(h)"Form" means form appended to these rules;(i)"Government" means the Government of Rajasthan;(j)"HT" means the voltage class above 650 volts and upto 33 kV;(k)"Licence" means the Licence granted to Electrical Contractor by Technical committee under these rules;(l)"Member" means Member of the Technical Committee;(m)"Permit" means the permit granted to work as Supervisor or Wiremen or Chartered Electrical Safety Engineer upon meeting the qualifying criteria as specified under these rules;(n)"Fees" means the fees specified by the State Government for issue or renewal etc. for Licence Certificate and Permit from time to time;(o)"SCC" means Supervisor Competency Certificate granted under these rules to work as Supervisor upon successfully qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government;(p)"Schedule" means schedule appended to these rules;(q)"Secretary" means the Secretary' of the Technical Committee;(r)"Supervisor" means an Electrical Supervisor granted with competency certificate to work or permit to work under these rules;(s)"Technical Committee" means the Technical Committee constituted under these rules;(t)"WCC" means Wiremen Competency Certificate granted under these rules to work as Wiremen upon successfully qualifying in the examination conducted by the Technical Committee or body/institution appointed by the Government; and(u)"Wireman" means an Electrical Workman granted with competency certificate to work or permit to work under these rules.(2)Words and expressions used in these rules but not defined in these rules shall have the same meanings as assigned to them in the Act or Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010, as the case may be.Chapter-II Grant of Licences, Competency Certificates to work and Permits to work, Eligibility and Validity
