Section 8 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
8. Proceedings before the Commission.
(1)The Commission may, from time to time, hold such proceedings, meetings, discussions, deliberations, consultations, inquiries and investigations, as it may consider appropriate in the discharge of its functions under the Act.(2)The Commission may appoint an Officer or any other person whom the Commission considers appropriate to represent as Commission's representative in any proceedings before the Commission or otherwise participate and assist the Commission in the proceedings.(3)All matters which the Commission is required under the Act to undertake and discharge through hearings shall be done through proceedings in the manner specified under the said Act and in these Regulations.(4)Except where the Commission may provide otherwise all matters affecting the rights or interests of the licensee or any other person shall be undertaken and discharged by the Commission through proceedings in the manner specified in these Regulations.(5)The Commission may hold proceedings in matters other than those specified in sub-regulations (3) and (4) above, if the Commission considers it appropriate to do so.(6)The Commission may hold consultations with the parties or any one or more of them before deciding on the initiation of a proceeding in any matter.
