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State of Madhya Pradesh - Section

Section 20 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

20. Orders of the Commission.

(1)The Member/Members of the Commission, who heard the matter, shall pass an order on the petition.
(2)The reasons given by the Commission in support of the orders, including those by the dissenting Member, if any, shall form a part of the order and shall be available for inspection and supply of copies in accordance with these Regulations.
(3)All orders and decisions issued or communicated by the Commission shall be certified and communicated under the signature of the Secretary or an Officer empowered in this behalf by the Chairperson and shall bear the official seal of the Commission.
(4)All orders of the commission shall be communicated in the language in which petition may be filed, i.e. English/Hindi "Commission shall, if required, any make Hindi translation available of tariff order.