Section 2(1) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
(1)In these regulations, unless the context otherwise requires, -(a)'Act' means the Electricity Act, 2003 (Act 36 of 2003);(b)'Commission' means the Tamil Nadu Electricity Regulatory Commission(c)'Chairperson' means the Chairperson of the Tamil Nadu Electricity Regulatory Commission;(d)'Member' means a member of the Tamil Nadu Electricity ' Regulatory Commission;(e)'Secretary' means the Secretary of the Tamil Nadu Electricity Regulatory Commission;(f)Officer' means an officer of the Commission;(g)'Committee' means the State Advisory Committee established by the Tamil Nadu Electricity Regulatory Commission.
