Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"Board", means the Board constituted under, Section 3 (1) of the Act.(c)"Chairperson" means the Chairperson of the Board appointed under Section 4 of the Act;(d)"Consultant" includes any individual firm, body or association of persons, not in the employment of the Board, who or which possesses or has access to any specialized knowledge, experience or skill;(e)"Individual Consultant", means any individual who possesses or has access to any specialized knowledge, experience or skill;(f)"Institutional Consultant", means any firm, body or, association of persons which, possesses specialized knowledge, experience or skill;(g)"Member", means a Member of the Board appointed under Section 4 of the Act;(h)"Secretary", means the Secretary of Board appointed under Section 10 of the Act.
