Section 52 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
52. Reference of issues to others.
- At any stage of the proceedings, the Commission may refer such issue or issues in the proceedings, as it considers appropriate, to persons including but not limited to, the Officers and consultants of the Commission whom the Commission considers as qualified to give expert advice or opinion.(2)The Commission may nominate, from time to time any person including, but not limited to, the Officers and consultants to visit any place or places for inspection and report on the existence or status of the place or any facilities therein.(3)The Commission, if it thinks fit, may direct the parties to the proceedings to appear before the persons designated in clause (1) or (2) above to present their respective views on the issues or matters referred to him.(4)The report or the opinion, received from such person, shall form a part of the record of the case and the parties shall be given the copies thereof, The parties shall be entitled to file their version other in support or in opposition to the report or the opinion.(5)The Commission shall duly take into account the report or the opinion given by the person and the reply filed by the parties while deciding the matter.
