Section 2(1) in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007
(1)In these rules unless the context otherwise requires,-(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Central Commission' means the Central Electricity; Regulatory Commission constituted under section 76 of the Act;(c)'Audit Officer' means the Comptroller and Auditor-General of India or any person appointed by him in connection with the audit of accounts of the Commission;(d)'Secretary' means the Secretary of the Central Electricity Regulatory Commission;(e)'Schedule' means the schedule appended to these rules;(f)'Form' means a form appended to these rules.
