Section 2(1) in The Punjab State Electricity Regulatory Commission Fund Rules, 2006
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Electricity Act, 2003 (Central Act No. 36 of 2003);(b)"Commission" means the Punjab State Electricity Regulatory Commission;(c)"Drawing and Disbursing Officer" means an officer designated as such by the Commission to draw and make payments on behalf of the Commission;(d)"Secretary' means the Secretary of the Commission; and(e)"State Government" means the Government of the State of Punjab in the Department of Power.
