Section 25 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
25. Procedure for adjudication, arbitration and settlement and passing of award.
(1)In case the Commission acts as the adjudicator, the procedure for adjudication and settlement to be followed shall be as far as possible the same as in the case of hearing before the Commission provided in Chapter II above.(2)In case the Commission nominates an arbitrator or arbitrators for settling the dispute, such arbitrator or arbitrators may follow such procedure, as they may consider appropriate, consistent with the principles of natural justice and fair opportunity to be given to the parties involved in the arbitration and also of specific directions, if any, issued by the Commission.(3)The arbitrator, after, hearing the parties shall pass a speaking award giving reasons for the decision on all issues arising for adjudication and forward the award to the Commission within such time as the Commission may specify.
