Section 42 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
42. Procedure for issuing directions.
- Section 130 of the Act provides for procedure for issuing directions and reads as:"The Appropriate Commission, before issuing any direction under section 129 of the Act shall:(a)serve notice in the manner as may be specified to the concerned licensee or the generating company;(b)publish the notice in the manner as may be specified for the purpose of bringing the matters to the attention of persons, likely to be affected or affected;(c)consider suggestions and objections from the concerned licensee or generating company and the persons, likely to be affected or affected
