Section 2(1) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)In these Regulations, unless the context otherwise, requires :(a)"Act" means the Electricity Regulatory Commissions Act, 1998 (No. 14 of 1998);(b)"Commission" means the Madhya Pradesh Electricity Regulatory Commission, established, under the Act;(c)"Chairperson" means the Chairperson of the Commission;(d)"Member" means Member of the Commission;(e)"Secretary" means the Secretary of the Commission;(f)"Officer" means an officer of the Commission, not being the member of the subordinate staff;(g)"petition" means and includes all petitions, applications, complaints, appeals, replies, rejoinders supplementary pleadings, other papers and document;(h)"proceedings" means and includes proceedings of all nature that the Commission may hold in the discharge of its functions under the Act;(i)"Board" means the Madhya Pradesh Electricity Boards; and(j)"State Government" means the Government of Madhya Pradesh.
