Section 2 in The Central Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2008
2. Definitions.
(1)In these regulations unless the context otherwise requires,(a)"Chairperson" means, the Chairperson of the Commission;(b)"Commission" means the Central Electricity Regulatory Commission referred to in section 76 of the Electricity Act, 2003 (36 of 2003);(c)"Consultant" includes any individual, firm, body or association of persons, not in the employment of the Commission, who or which possesses or has access to any specialised knowledge, experience or skill;(d)"Consultancy Evaluation Committee" hereinafter referred to as "CEC" means the committee constituted under regulation 6 or, as the case may be under regulation 7;(e)"Secretariat" means secretariat of the Commission;(f)"Secretary" means the Secretary of the Commission;
