Section 2(1) in West Bengal Electrical Licensing Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Board" means the West Bengal Licensing Board (Electrical) constituted under rule 3 for carrying out the functions mentioned in Rule 6;(c)"Chartered Electrical Safety Engineer" means a person authorized by the Government of West Bengal in terms of regulation 5A of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;(d)"Contractor" means an Electrical Contractor licenced under these rules;(e)"Form" means form appended to these rules;(f)"Licence" means a licence granted to the contractor under these rules;(g)"Part" or "Class" means a subject or field to be qualified for obtaining the Workman's Permit or the Supervisor Certificate of Competency or the National Supervisor Certificate of Competency;(h)"Permit" means the permit granted under these rules to the Electrical Supervisors including the National Certificate of Supervisor and Electrical Workmen;(i)"Regulations" means the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010 and the Central Electricity Authority (Measures Relating to Safety and Electric Supply) (Amendment) Regulations, 2015;(j)"Supervisor" means a person holding either the Electrical Supervisor's Certificate of Competency or the National Certificate of Supervisor issued under these rules;(k)"Workman" means a person holding an Electrical Workman's Permit issued under these rules.
