Section 2 in The Punjab State Electricity Regulatory Commission Fund Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);(b)"Commission" means the Punjab State Electricity Regulatory Commission;(c)"Drawing and Disbursing Officer" means an officer designated as such by the Commission to draw and make payments on behalf of the Commission;(d)"Secretary' means the Secretary of the Commission; and(e)"State Government" means the Government of the State of Punjab in the Department of Power.(2)The words and expression used in these rules, but not defined shall have the same meaning as assigned to them in the Act.
