Section 10 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
10. Authority to represent.
(1)A party may appear himself/herself or may authorise any of his/her employee to appear before the Commission and to act and plead on his behalf.(2)A party may authorise 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.(3)The Commission may, from time to time, specify the terms and conditions subject to which a party may authorise any other person to represent for such party and to act and plead on his behalf.
