Section 2 in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
2. Definitions.
- In these Regulations, unless the context otherwise requires,(i)"Act" shall mean the Delhi Electricity Reforms Act, 2000 (Delhi Act 2 of 2001).(ii)"Commission" shall mean the Delhi Electricity Regulatory Commission.(iii)"Grievance Redressal Officer" shall mean the officer appointed as such under Regulation 3.
