Section 2(1) in The Bureau of Energy Efficiency (Certification Procedures for Energy Managers) Regulations, 2010
(1)In these regulations, unless the context otherwise requires,-(a) "Act" means the Energy Conservation Act, 2001;(b)"Advisory Committee" means a committee constituted by the Bureau under sub-regulation (1) of regulation 13;(c)"agency" means the agency appointed by the Bureau for holding National Examination for certification of Energy Managers under clause (b) of sub-rule (1) of rule 2 of the Energy Conservation (Minimum Qualification for Energy Managers) Rules, 2006;(d)"Certified Energy Manager" means a person who has been issued a certificate under regulation 8;(e)"Form" means a Form appended to these regulations;(f)"National Examination" means a National Examination defined in clause (g) of sub-rule (1) of rule 2 of the Energy Conservation (Minimum Qualification for Energy Managers) Rules, 2006 and conducted accordingly under regulation 3;(g)"Register" means a Register of Certified Energy Managers maintained by the Bureau under sub-regulation (1) of regulation 9;(h)"Schedule" means the Schedule appended to these regulations;(i)"section" means section of the Act.
