Section 2 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
2. Definitions .-(1) In these regulations, unless the context otherwise requires,-
(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"agenda" means the list of business proposed to be transacted at a meeting of the Authority;(c)"Authority" means the Central Electricity Authority established under sub-section (2) of section 70 of the Act;(d)"Chairperson" means the chairperson of the Authority appointed under sub-section (2) of section 70 of the Act;(e)"meeting" means a meeting of the Authority convened by the Chairperson or any Member authorised to convene a meeting in the absence of the Chairperson;(f)"Member" means a Member of the Authority appointed under sub-section (3) of section 70 of the Act;(g)"Secretary" means the Secretary of the Authority appointed under section 72 of the Act.(2)Words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.
