Definitions:2.1In this regulation, unless the context otherwise requires:(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Regulated Entities' mean distribution licensees, generation companies transmission licensees, Electricity Traders, Licence Exemption Holders including Rural Electric Cooperatives and State Load Dispatch Centre;(c)Officer: Any Officer appointed by the Commission in its service on permanent basis and has completed a minimum of 5 years service.2.2Words and expressions used and not defined in this regulation but defined in the Act shall have the meanings assigned to them in the Act.
