Section 65 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
65. Continuance of proceeding after death, etc.
(1)Where in any proceedings any of the parties to the proceedings dies or is adjudicated as an insolvent or in the case of a Company under liquidation or winding up, the proceedings shall continue with the succession-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispenses with the need to bring the successors-in-interest etc., on the record of the case.(3)In case any person wishes to bring on record the successors-in-interest etc., the application for the purpose shall be filed within 90 days (Ninety days) from the event requiring the successors-in-interest to come on record.
