Section 2 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
2. Definitions.
- 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 Himachal Pradesh Electricity Regulatory Commission;(d)"Member" means a Member of the Himachal Pradesh Electricity Regulatory Commission;(e)"Officer" means an officer of the Commission;(f)"petitions" shall mean all petitions, applications, complaints, appeals, replies, rejoinder and supplemental pleadings;(g)"proceedings" shall mean proceedings and include proceedings of all nature that the Commission may decide to initiate or hold in the discharge of its [functions under the Act or the functions assigned to it under any other law for the time being in force] [Substituted 'functions under the Act' by Notification No. HPERC/151/Vol-III, dated 10.6.2019.] but any preliminary meeting or any action taken by the Commission before such initiation shall not be a proceeding for the purposes of these regulations;(h)"Receiving Officer" shall mean the officer designated by the Commission for receiving the petition;(i)"regulations" means these regulations;(j)"Secretary" means the Secretary of the Commission;(k)"State Government" means the Government of Himachal Pradesh; and(l)Other words or expressions occurring in these regulations, but not defined herein, shall have the same meaning as are assigned to them in the Act.
