Section 4 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
4.
(i)In these Regulations, unless there is anything repugnant to the subject or context:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Appendix" means the Appendix appended to these Regulations;(c)"Chairperson" means the Chairperson of the Commission;(d)"Commission" means the Maharashtra Electricity Regulatory Commission;(e)"Competent Authority" means the Chairperson or such other Officer of the Commission designated for the purpose by the Commission, in accordance with these Regulations;(f)"Employees" include all persons appointed as officers or staff on deputation, contract or regular basis, in accordance with these Regulations;(g)"Functions" means and includes all works relating to the activities of the Commission;(h)"Member" means a Member of the Commission;(i)"Officer" means an Employee of the Commission in the category of 'officer' in accordance with these Regulations;(j)"Secretary" means the Secretary of the Commission;(k)"Service" means the service by officers and staff of the Commission;(l)"State Government" means the Government of Maharashtra;(m)"Staff" means an Employee of the Commission in the category of 'staff' in accordance with these Regulations;(n)"Year" means Calendar year.(ii)Words or expressions occurring in these Regulations and not defined herein but defined in the Act shall have the meanings assigned in the Act and/or the rules and regulations made thereunder.Chapter - II Categorisation of Posts and Mode of RecruitmentCategorisation of Post
