Section 2(1) in Telangana State Electrical Licensing Regulations, 2018
(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.
