Section 2 in The Maharashtra Electricity (Supply) Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise required-(1)"Act" means the Electricity (Supply) Act, 1948;(2)"Board" means the Maharashtra State Electricity Board constituted under section 5 of the Act;(3)"Bond" includes a mortgage bond, and a mortgage debenture executed or issued by the Board under the Act;(4)"Chairman" means the Chairman of the Board;(5)"Committee" means a Local Advisory Committee constituted under section 17;(6)"Council" means the State Electricity Consultative Council constituted under section 16;(7)"Government" means unless otherwise specified in any Particular context the Government of Maharashtra;(8)"Government servant" means a person in the employment of Government;(9)"Member" means a member of the Board, including the Chairman, wherever the context so requires;(10)"Section" means a section of the Act;(11)"Secretary" means in relation to the provisions of Part II. the Secretary to the Board appointed under section 15; and in relation to the provisions of Part III, the Secretary of the Council;(12)"Security" means any bond issued or any mortgage created by the Board;(13)Any expressions used in these rules but not defined have the meanings respectively' assigned to them in the Act.
