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Union of India - Section

Section 2 in The Bureau of Energy Efficiency Appointment and Terms and Conditions of Service of Deputy Director General (NMEEE) Rules, 2012

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001) as amended by the Energy Conservation (Amendment) Act, 2010;
(b)"Appointing Authority" means the Bureau;
(c)"Mission Directorate" means the Bureau of Energy Efficiency set up under section 3 of the Act;
(d)"Mission Director" means Director-General of the Bureau
(e)"section" means a section of the Act;
(f)"Schedule" means the Schedule annexed to these rules; and
(g)words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.