Section 2 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
2. Definitions.
(1)In these Regulations, unless the context otherwise requires -(a)'applicable legal framework' means the provisions of Uttar Pradesh Electricity Reforms Act, 1999 to the extent not inconsistent with the provisions of the Electricity Act, 2003, read with the applicable provisions of the Electricity Act, 2003;(b)'Chairman' means the Chairman of the Uttar Pradesh Electricity' Regulatory Commission;(c)'Commission' means the Uttar Pradesh Electricity Regulatory Commission;(d)'Electricity Act, 2003' means the Central Act notified and brought into force on June 10, 2003;(e)'member' means a member of the Uttar Pradesh Electricity Regulatory' Commission;(f)'Secretary' means Secretary of the Uttar Pradesh Electricity Regulatory Commission;(g)'petition' includes all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents;(h)'proceedings' includes proceedings of all nature that the Commission may hold in the discharge of its function under the applicable legal framework;(i)'officer' means officer of the Uttar Pradesh Electricity Regulatory Commission;(j)'regulation' means Uttar Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2004, as amended from time to time;(k)'U.P. Reforms Act' means Uttar Pradesh Electricity Reforms Act, 1999 (U P. Act No. 24 of 1999).(2)Words or expressions occurring in these Regulations and not defined hereinabove shall bear the same meaning as in the applicable legal framework.(3)The original regulation will be in English and it will be translated in Hindi. In case of any dispute the English version shall prevail.
