Section 8(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)To ensure timely and expeditious disposal of proceedings, the Commission may adopt suitable procedures for any proceeding, including but not limited to: -(a)joinder of cases for hearing;(b)appoint a representative for a class of consumers/parties to present combined pleadings/affidavits and documents, as also to present the case of such class of consumers/parties;(c)seek testimony or advice or opinion on specific issues; and/or(d)appoint amicus curiae.
