Section 2(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(1)In these regulations, unless the context otherwise requires :(a)'Act' means the Electricity Regulatory Commissions Act, 1998 (Act 14 of 1998);(b)'Chairperson' means the Chairperson of the Punjab State Electricity Regulatory Commission;(c)'Commissioner' means the Punjab State Electricity Regulatory Commission;(d)'Member' means a member of the Punjab State Electricity Regulatory Commission;(e)'Form' means form appended to these regulations;(f)'Officer' means Officer of the Punjab State Electricity Regulatory Commission;(g)'Petition' means and includes all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents;(h). 'Proceedings' means and includes proceedings of all nature that the Commission may hold in the discharge of its functions under the Act;(i)'Secretary' means Secretary of the Punjab State Electricity Regulatory Commission;(j)'Regulations' means The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002.
