Section 31 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
31. Orders of the Commission.
(1)On conclusion of hearing of the case before the Commission, the Commission shall pronounce the orders in the open Court or soon thereafter as may be practicable on some future day. In the later case, when the Commission fixes a future day for' pronouncing the orders, due notices intimating the date shall be served on the concerned parties.(2)The order shall be dated and signed by the Commission at the time of pronouncing it. Such orders shall not be, afterwards, altered or added to unless and except there is any clerical or arithmetical error arising therein from any oversight or omission.(3)The order shall contain statement and counter statement of facts in brief, the points or issues for determination, the decision thereon and the reasons for such decision. This will include dissenting conclusion, if any, as specified in sub-section (4).(4)While giving the orders after hearing, if the Chairperson or any member of the Commission dissents, he shall give his dissenting conclusion with reasons. The orders of the Commission shall be based on majority view of the Commission as per section 14 of these regulations.(5)All orders and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an officer empowered in this behalf by the Commission and bear the official seal of the Commission.(6)All orders of the Commission shall be communicated to the parties in the proceedings under the signature of the Secretary or an officer empowered in this behalf by the Commission.
