Section 2(1) in The Bureau of Energy Efficiency (Form of Annual Statement of Accounts and Records) Rules, 2007
(1)In these rules unless the context otherwise requires,-(a)'Act' means the Energy Conservation Act, 2001 (52 of 2001);(b)'Audit Officer' means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of accounts of the Bureau;(c)'Bureau' means the Bureau of Energy efficiency constituted under Section 3 of the Act;(d)"Director-General" means the Director-General of the Bureau appointed under Section 9 of the Act;(e)"Finance and Accounts Officer" means the Finance and Accounts Officer of the Bureau or any other officer authorized to exercise the powers of the Finance and Accounts Officer;(f)"Form" means a form appended to these rules;(g)"Secretary" means the Secretary of the Bureau of Energy Efficiency appointed under Section 9 of the Act.
