Section 2 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
2. Definitions
.-(1) In these regulations, unless the context otherwise requires,-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) or section 3 of the Act;(c)"Chairperson" means the Chairperson of the Board appointed under section 4 of the Act;(d)"complaint" shall mean a "complaint" referred in section 25 of the Act;(e)"Member" means a Member of the Board appointed under section 4 of the Act;(f)"Officer" means an officer of the Board;(g)"petition" means and includes all petitions or complaints, applications, representations, replies, rejoinders, supplemental pleadings, other papers and documents;(h)"proceedings" means and include proceedings of all nature that the Board may hold in the discharge of its functions under the Act.(2)Words or expressions occurring in these regulations and not defined herein but defined in the Act shall bear the same meanings as in the Act.(3)Unless defined herein or in the Act, the provisions of the General Clauses Act, 1897 as amended from time to time shall apply to these regulations.
