Section 2 in The Petroleum and Natural Gas Regulatory Board (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2006
2. Definitions.
- In these rules, unless the context other wise requires, -(a)"Act", means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"Board", means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of Section 3 of the Act;(c)"Chairperson", means the Chairperson of the Board appointed under Section 4 of the Act;(d)"Member", means a whole-time Member of the Board appointed under Section 4 of the Act;(e)All other words and expressions used herein and not defined but defined in the Act, shall have the Same meanings respectively as assigned to them in the Act.
