Section 2 in Telangana State Electrical Licensing Regulations, 2018
2. Definitions.
(1)In these regulations, unless the context otherwise requires(a)"Act" means the Electricity Act, 2003 (Central Act No.36 of 2003);(b)"Government" means Government of Telangana;(c)"Board" means the Telangana Electrical Licensing Board constituted under Regulation 3;(d)"Chairperson" means the Chairperson of the Board;(e)"Secretary" means the Secretary of the Board;(f)"Member" means the Member of the Board;(g)"Form" means a form annexed to these regulations;(h)"Supervisor" means an Electrical Supervisor who obtains a Competency Certificate and Permit under these regulations;(i)"Wireman" means an Electrical Wireman who obtains a Competency Certificate and Permit under these regulations;(j)"Contractor" means the Electrical Contractor Licensed under these Regulations.(k)"License" means the Electrical Contractors License granted under these Regulations.(l)"Permit" means the Permits granted under these Regulations for Electrical Supervisor/ Electrical Wiremen.(2)All other words and expressions used herein and not defined shall have the same meaning as are assigned to them in the Act or the Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 made thereunder.
