Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Annual Statement of Accounts and Records) Rules, 2017
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006);(b)"Audit Officer" means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of accounts of the Board".(c)"Board", means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(d)"Chairperson", means the Chairperson of the Board appointed under section 4 of the Act;(e)"form", means the form to these rules;(f)"Member", means a Member of the Board appointed under section 4 of the Act;(g)"Secretary", means the Secretary of the Board appointed under section 10 of the Act;(h)"Schedule", means a schedule appended to these rules;
