Section 2 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
2. Definitions.
(1)In these regulations, unless the context otherwise requires :(a)'Act' means the Electricity Regulatory Commissions Act, 1998 (Act 14 of 1998);(b)'Chairperson' means the Chairperson of the Punjab State Electricity Regulatory Commission;(c)'Commissioner' means the Punjab State Electricity Regulatory Commission;(d)'Member' means a member of the Punjab State Electricity Regulatory Commission;(e)'Form' means form appended to these regulations;(f)'Officer' means Officer of the Punjab State Electricity Regulatory Commission;(g)'Petition' means and includes all petitions, applications, complaints, appeals, replies, rejoinders, supplemental pleadings, other papers and documents;(h). 'Proceedings' means and includes proceedings of all nature that the Commission may hold in the discharge of its functions under the Act;(i)'Secretary' means Secretary of the Punjab State Electricity Regulatory Commission;(j)'Regulations' means The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002.(2)Words or expressions used in these regulations and not defined herein above bear the same meaning as in the Act.(3)The original regulations will be in English and these will be translated in Punjabi.
