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Union of India - Section

Section 2 in The Bureau Of Energy Efficiency (Appointment Of Members, Manner Of Filling Vacancies, Fees And Allowances And Procedure For Discharging Their Functions) Rules, 2007

2. Definitions .-In these rules, unless the context otherwise requires,-

(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001);
(b)"Director-General" means the Director-General of the Bureau appointed under sub-section (1) of section 9;
(c)"meeting" means the meeting of the Governing Council and shall include any other business connected with it;
(d)"Member" for the purposes of these rules means a Member of Governing Council referred to in clauses (o), (p) and (q) of sub-section (2) of section 4;
(e)"section" means a section of the Act;
(f)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.