Section 20(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)The Commission may, after hearing the parties to whom notices have been issued and if satisfied that no reason or cause has been shown against the request for adjudication or for arbitration, pass an order directing that the disputes shall be adjudicated by the Commission or that the Commission shall refer the matter to arbitration of a person or persons to be nominated by the Commission.
