Section 2 in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006
2. Definitions.
(1)In these rules, Unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003;(b)"Appellate Authority" in respect of an appeal against the order of an Electrical Inspector, means the Chief Electrical Inspector, and in respect of an appeal against the order of the Chief Electrical Inspector, means the Central Government.(c)"Section" means section of the Act.(d)"Inspector" means a Chief Electrical Inspector or Electrical Inspector as the case may be.(2)Words and expression used and not defined in these rules but defined in the Electricity Act, 2003 (36 of 2003), shall have the meanings respectively assigned to them in that Act.
