Section 2(1) in Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
(1)In these regulations, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Commission;(b)"Commission" means the Central Electricity Regulatory Commission referred to in section 76 of the Electricity Act, 2003 (36 of 2003);(c)"Consultant" includes any individual, firm, body or association of persons, not in the employment of the Commission, who or which possesses or has access to any specialized knowledge, experience or skill;(d)"Consultancy Evaluation Committee" hereinafter referred to as "CEC" means the committee constituted under regulation 6 or, as the case may be, under regulation 7;(e)"Secretariat" means Secretariat of the Commission;(f)"Secretary" means the Secretary of the Commission.
