Section 2(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)In these Regulations unless the context otherwise requires:-(a)"Act" means the Electricity Act, 2003.(b)"Commission" means the Bihar Electricity Regulatory Commission.(c)"Chairman" means Chairman of the Bihar Electricity Regulatory Commission.(d)"Member" means a Member of the Bihar Electricity Regulatory Commission.(e)"Secretary" means Secretary of the Bihar Electricity. Regulatory Commission.(f)"Officer" means an Officer of the Bihar Electricity Regulatory Commission.(g)"Consultant" includes any individual, firm, body or association of persons, not in the employment of the Commission, who or which possesses or has access to any specialized knowledge, experience or skill who or which has been appointed to assist the Commission on any matter required to be dealt by the Commission under the Act.(h)"Petition" means and includes all petitions, applications, replies, rejoinders, supplemental proceedings, appeals and other papers and documents filed in relation thereto, and the word "Petitioner" shall be construed accordingly.(i)"Proceedings" means and include proceedings of all nature that the Commission may hold in the discharge of its functions under the Act.(j)"Regulations" means the Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005.Words and expressions used and not defined in the Regulations but defined in the Act shall have the meanings assigned to them in the Act. Expressions used herein but not specifically defined in the Regulations or in the Act but defined under any law passed by a competent legislature and applicable to the electricity industry in the State shall have the meaning assigned to them in such law. Subject to the above, expressions used herein but not specifically defined in these Regulations or in the Act or any law passed by a Competent Legislature shall have the meaning as is generally assigned in the electricity industry.
