Section 2 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
2. Definitions.
(1)In these Regulations, unless the context otherwise requires :(a)"Act" means the Andhra Pradesh Electricity Reform Act, 1998:(b)"Chairman" means the Chairman of the Andhra Pradesh Electricity Regulatory Commission;(c)"Commission" means the Andhra Pradesh Electricity Regulatory Commission:(d)"Member" means a member of the Andhra Pradesh Electricity Regulatory Commission;(e)"Officer" means an Officer of the Commission;(f)"Petition" shall means and include petitions, applications, complaints, appeals, replies, rejoinder and supplemental pleadings:(g)"Proceedings" shall include proceedings of all nature that the Commission may hold in the discharge of its functions under the Act:(h)"Secretary" means the Secretary of the Andhra Pradesh Electricity Regulatory Commission.(2)Words or expressions occurring in these Regulations and not defined herein above shall bear the same meaning as in the Act.
