Section 2 in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006
2. Definitions.
(1)In these rules unless the context otherwise requires:(a)"Accounting period" means the period for which the Accounts are prepared by the Commission and will be concurrent with the Financial year.(b)"Act" means the Electricity Act, 2003 (Act 36 of 2003).(c)"Chairperson" means the Chairperson of Rajasthan Electricity Regulatory Commission.(d)"Drawing and Disbursing Officer (DDO)" means the officer authorized by the Commission to draw money from the fund as referred to in Rule 3(2) and make payments on behalf of the Commission.(e)"Financial Year" means a period not exceeding twelve calendar months commencing on 1st April of a year and concluding on 31 March of the following year.(f)"Form" means Form appended to these rules.(g)"Fund" means the fund constituted under section 103 of the Electricity Act, 2003 for the Rajasthan Electricity Regulatory Commission to be maintained as per Rule 3(2).(h)"Member" means member of the Rajasthan Electricity Regulatory Commission.(i)"State Government" means the Government of Rajasthan.(j)"State Commission" or "Commission" means the Rajasthan Electricity Regulatory Commission constituted under section 82 of the Act.(k)"Secretary" means the Secretary of the Commission.(2)Words and expressions used and not defined in these rules, but defined in the Act will have the same meaning as assigned to them in the Act.
