Section 12 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
12. Authority to represent.
- A person may authorize an advocate or a member of any statutory professional body holding a certificate of practice as the Commission may from time to time specify to represent him and act and plead on his behalf before the Commission. The person may also appear himself or through his authorized employee before the Commission. The Commission may from time to time specify the terms and conditions subject to which a person may authorize any other person to act and plead on his behalf.
