Section 6 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
6. Functions and Duties of the Secretary.
(1)The Secretary shall exercise such functions as are assigned to him by these Regulations or otherwise by the Chairperson.(2)In particular and without prejudice to the generality of the provisions of clause (1) above, the Secretary shall have the following functions, namely :(i)to receive or cause to be received all petitions, applications, other filings or references made to the Commission;(ii)to assist the Commission in proceedings conducted by the Commission;(iii)to authenticate the orders passed by the Commission;(iv)to ensure compliance of the orders passed by the Commission; and(v)to collect from the State Governments, the Central Government and their agencies, the State Electricity Boards or other offices, licensees, companies and firms or any other person, such information, records, documents, reports as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act.(3)The Secretary or any other officer designated by him in this regard, shall have the custody of the Seal and records of the Commission.(4)The Secretary may, with the approval of the Chairperson, delegate to any other Officer of the Commission any function required by these Regulations or otherwise to be performed by the Secretary.(5)In the absence of the Secretary, such other officer of the Commission, as may be nominated by the Chairperson, may exercise the functions of the Secretary.(6)Save as provided otherwise in Section 97 of the Act, the Commission may delegate to Member, Secretary or Officers such of the functions of the Commission and on such terms and conditions as the Commission may direct for the purpose.(7)The terms and conditions of the services of the Secretary, officers and staff of the Commission shall be subject to such Regulations as may be specified by the Commission from time to time with the approval of the State Government.
