Section 2 in The Bureau of Energy Efficiency (Certification Procedures for Energy Managers) Regulations, 2010
2. Definitions. -
(1)In these regulations, unless the context otherwise requires,-(a) "Act" means the Energy Conservation Act, 2001;(b)"Advisory Committee" means a committee constituted by the Bureau under sub-regulation (1) of regulation 13;(c)"agency" means the agency appointed by the Bureau for holding National Examination for certification of Energy Managers under clause (b) of sub-rule (1) of rule 2 of the Energy Conservation (Minimum Qualification for Energy Managers) Rules, 2006;(d)"Certified Energy Manager" means a person who has been issued a certificate under regulation 8;(e)"Form" means a Form appended to these regulations;(f)"National Examination" means a National Examination defined in clause (g) of sub-rule (1) of rule 2 of the Energy Conservation (Minimum Qualification for Energy Managers) Rules, 2006 and conducted accordingly under regulation 3;(g)"Register" means a Register of Certified Energy Managers maintained by the Bureau under sub-regulation (1) of regulation 9;(h)"Schedule" means the Schedule appended to these regulations;(i)"section" means section of the Act.(2)Words and expressions used herein and not defined but defined in the Act or the Rules made there under shall have the meanings respectively assigned to them in the said Act or Rules.
