Section 2 in The Energy Conservation (Inspection) Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Energy Conservation Act, 2001;(aa)[ "graduate engineer" means a person who has obtained a bachelors degree in Engineering from an University incorporated by an Act of the Central or State Legislature in India or other educational institutions established by an Act of Parliament or declared to be deemed Universities under section 3 of the University Grants Commission Act, 1956 (3 of 1956) or any degree recognised by the All India Council for Technical Education as equivalent or has obtained a bachelors degree in Engineering from any foreign University or institution recognised by the Central Government;] [Inserted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).](b)"inspecting officer" means the inspecting officer appointed under sub-section (1) of section 17;(c)"section" means section of the Act.(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
