Section 2 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
2. Definition.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"Board", means the Board constituted under, Section 3 (1) of the Act.(c)"Chairperson" means the Chairperson of the Board appointed under Section 4 of the Act;(d)"Consultant" includes any individual firm, body or association of persons, not in the employment of the Board, who or which possesses or has access to any specialized knowledge, experience or skill;(e)"Individual Consultant", means any individual who possesses or has access to any specialized knowledge, experience or skill;(f)"Institutional Consultant", means any firm, body or, association of persons which, possesses specialized knowledge, experience or skill;(g)"Member", means a Member of the Board appointed under Section 4 of the Act;(h)"Secretary", means the Secretary of Board appointed under Section 10 of the Act.(2)Words or expressions occurring in these regulations and not defined herein but defined in the Act shall bear the same meaning as in the Act.(3)Unless defined herein or in the Act, the provisions of the General Clauses Act, 1897 as amended from time to time shall apply to these regulations;
