Section 2(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)In these Regulations, unless the context otherwise requires:(a)'Act' means the Electricity Act, 2003;(b)'Chairperson' means the Chairperson of the Commission;(c)'Commission' means the Punjab State Electricity Regulatory Commission;(d)'Member' means a Member of the Commission;(e)'Officer' means an officer of the Commission;(f)'Petition' shall also include any application, complaint, appeal treated as petition by the Commission;(g)'Proceedings' means proceedings of all nature, which the Commission may decide to initiate or hold in the discharge of its functions under the Act;(h)'Receiving Officer' means the officer designated by the Chairperson or Secretary for receiving the Petitions;(i)'Secretary' means the Secretary of the Commission; and(j)'State Government' means the Government of Punjab.
