Section 2(1) in Andhra Pradesh Electricity Regulatory Commission (Appointment of Chairman and Members) Rules, 1999
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Andhra Pradesh Electricity Reforms Act, 1998.(b)"Chairman" means the Chairman of the Andhra Pradesh Electricity Regulatory Commission established under Section 3 of the Act;(c)"Committee" means the Selection Committee as provided under subsection (1) of Section 4 of the Act.(d)"Convenor" means the convenor of the Selection Committee as provided under sub-section (2) of Section 4 of the Act.(e)"Member" means the Member of the Andhra Pradesh Electricity Regulatory Commission established under Section 3 of the Act.(f)"Government" means the Government of Andhra Pradesh.
