(1)
These rules may be called the Appeal to the
Appellate Authority Rules, 2004. (2)
They shall come into force on the date of
their publication in the Official Gazette. (1)
In these rules, unless the context otherwise
requires,- (a)
"Act" means the Electricity Act,
2003 (36 of 2003); (b)
"section" means a section of the
Act. (2)
Words and expression used and not defined in
these rules but defined in the Act, 2003 shall have the meanings respectively
assigned to them in Act. For the purposes of appeal
under section 127, the State Government may designate by notification published
in the Official Gazette, a person who is a Gazetted Officer of the said
Government or has been a District Judge or officer of equivalent rank, as
appellate authority.][1] [1]
Subs. by G.S.R.
537(E), dated 7th September, 2006, for rule 3. Rule 3, before substitution,
stood as under.Appeal
To The Appellate Authority Rules, 2004