Section 2 in The Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Form of Annual Statement of Accounts and Records) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Accounts Officer" means an Officer responsible for maintenance of accounts and preparation of annual accounts as nominated by the Chairperson of the Joint Commission;(b)"Act" means the Electricity Act, 2003 (36 of 2003);(c)"Audit Officer" means the Comptroller and Auditor-General of India or any Officer appointed by him in connection with the audit of accounts of the Joint Commission;(d)"Chairperson" means the Chairperson of the Joint Commission;(e)"financial year" means a period not exceeding twelve calendar months commencing on the 1st day of April of a year and ending on the 31st day of March of the successive year;(f)"Form" means a Form annexed to these rules;(g)"Joint Commission" means the Joint Electricity Regulatory Commission for the State of Goa and Union Territories constituted under section 83 of the Act;(h)"Member" means a Member of the Joint Commission;(i)"Participating State" means the State of Goa;(j)"Participating Union Territory" means any Union Territory, except Delhi;(k)"Schedule" means the Schedule annexed to these rules;(l)"Secretary" means the Secretary of the Joint Commission.(2)Words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in that Act.
