Section 2(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)In these Regulations, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the Madhya Pradesh Electricity Regulatory Commission established under the Madhya Pradesh Act and recognized as State Commission for the State of Madhya Pradesh under the Act;(d)"Commission Secretary" means the Secretary of the Commission;(e)"Form" means forms appended to these regulations;(f)"Interlocutory Application" means an application filed in any petition or proceeding already instituted before the Commission, but does not include an application for review.(g)"Member" means a member of the Commission and includes the Chairperson;(h)"Officer" means an Officer of the Commission;(i)"Proceedings" means proceedings of all nature that the Commission may decide to initiate or hold in the discharge of its functions under the Act but any preliminary meeting or any action done by the Commission before such initiation shall not be a proceeding for the purposes of these Regulations;(j)"Receiving Officer" means an officer designated by the Commission for the purpose of receiving the petitions;(k)"State Government" means the Government of Madhya Pradesh.
