Section 65(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Where in any proceeding any of the parties to the proceeding dies or is adjudicated as an insolvent and in the case of a Company, it being under liquidation or winding up or subject to amalgamation, merger etc, the proceedings shall continue with the successors-in-interest, executor, administrator, receiver, liquidator or other legal representative of the party concerned. The Commission may, for reasons to be recorded, treat the proceeding as abated in case the Commission so directs and dispense with the need to bring the successors-in-interest to come on record.
