Section 2 in The Central Electricity Regulatory Commission (Form of Annual Statement of Accounts and Records) Rules, 2007
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Central Commission' means the Central Electricity; Regulatory Commission constituted under section 76 of the Act;(c)'Audit Officer' means the Comptroller and Auditor-General of India or any person appointed by him in connection with the audit of accounts of the Commission;(d)'Secretary' means the Secretary of the Central Electricity Regulatory Commission;(e)'Schedule' means the schedule appended to these rules;(f)'Form' means a form appended to these rules.(2)Words and expressions used and not defined in these rules but defined in the Electricity Act, 2003 (36 of 2003), shall have the meanings respectively assigned to them in that Act.
