Section 2 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
2. Definitions.
(1)In these Regulations, unless the context otherwise, requires :(a)"Act" means the Electricity Regulatory Commissions Act, 1998 (No. 14 of 1998);(b)"Commission" means the Madhya Pradesh Electricity Regulatory Commission, established, under the Act;(c)"Chairperson" means the Chairperson of the Commission;(d)"Member" means Member of the Commission;(e)"Secretary" means the Secretary of the Commission;(f)"Officer" means an officer of the Commission, not being the member of the subordinate staff;(g)"petition" means and includes all petitions, applications, complaints, appeals, replies, rejoinders supplementary pleadings, other papers and document;(h)"proceedings" means and includes proceedings of all nature that the Commission may hold in the discharge of its functions under the Act;(i)"Board" means the Madhya Pradesh Electricity Boards; and(j)"State Government" means the Government of Madhya Pradesh.(2)Words or expressions occurring in these Regulations and not defined herein but defined in the Act shall bear the meaning as in the Act. Words and expressions used in these Regulations but not defined either in Regulations or in the Act but defined in the Indian Electricity Act, 1910 (No. 9 of 1910) or the Electricity (Supply) Act, 1948 (No. 54 of 1948) shall have the meanings respectively assigned to them in those Acts.(3)The provisions of the General Clauses Act, 1897 as amended from time to time shall apply to these Regulations.
