Section 3 in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006
3. Applicability of Rules.
- These rules shall apply in respect of following:(i)a generating company wholly or partly owned by the Central Government;(ii)any inter-State generation, transmission, trading or supply ,of electricity and with respect to any mines, oil-fields, railways, national highways, airports, telegraphs, broadcasting stations and any works of defence, dockyard, nuclear power installations;(iii)National Load Despatch Centre and Regional Load Despatch Centre; and(iv)any works or electric installation belonging to the Central Government or under its control.
