Section 2 in A.P. Electricity Regulatory Commission (Appointment of Vidyut Ombudsman and Terms & Conditions of Service) Regulation, 2007
2. Definitions.
- Unless there is anything repugnant to the subject or context:-(a)"Act" means the Electricity Act, 2003;(b)"Appointing Authority" in respect of the post of Ombudsman means Andhra Pradesh Electricity Regulatory Commission,(c)"Commission" means AP Electricity Regulatory Commission;(d)"Chairperson" means Chairperson of the Commission;(e)"Ombudsman" means the person appointed by the Commission under Section 42(6) of the Act;(f)"Year" means the Calendar Year; and(g)Words and expressions used in this regulation but not defined herein shall have the same meaning as respectively assigned to them in the act.
