Section 2 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
2. Definitions.
(1)In these Regulations, unless the context otherwise requires,-(a)'Act' means the Electricity Act, 2003 (Act 36 of 2003);(b)'Commission' means the Tamil Nadu Electricity Regulatory Commission;(c)'Chairperson' means the Chairperson of the Tamil Nadu Electricity Regulatory Commission;(d)'Member' means a Member of the Tamil Nadu Electricity Regulatory Commission;(e)'Secretary' means the Secretary of the Tamil Nadu Electricity Regulatory Commission;(f)'Officer' means an officer of the Commission;(g)'Petition' means and includes all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents filed before the Commission;(h)'Proceedings' shall mean and include proceedings of all nature such as hearings, meetings, discussions, deliberations, enquiries, investigations, consultations, etc. that the Commission may hold in the discharge of its functions under the Act;(i)'Specified number of copies' means five copies or such number of copies as may be prescribed by the Commission;(j)'Fee' means a fee payable to the Commission for the services rendered, which will be fixed by the Commission for different types of services;(k)'Designated officer' means an officer of the Commission designated for the specific purpose;(l)'Board' means the Tamil Nadu Electricity Board or any of its successor entities;(2)Words or expressions occurring in these regulations and not defined herein but defined in the Electricity Act, 2003 shall bear the same meanings assigned to them in that Act.(3)The original regulations will be in English and they will be translated in Tamil. In case of difference in interpretation of regulations in Tamil version, the original regulation in English version will stand.
