Section 6(4) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(4)In particular and without prejudice to the generality of the provision of the sub-clause (2) above, the Commission Secretary shall have the following functions, namely:-(i)He shall receive or cause to receive all petitions, applications, other fillings or references pertaining to the Commission;(ii)He shall prepare or cause to prepare the briefs and summaries of all such filing presented before the Commission;(iii)He shall assist the Commission in proceedings conducted by the Commission;(iv)He shall authenticate the orders passed by the Commission;(v)He shall ensure compliance of the orders passed by the Commission; and(vi)He shall have the right to collect from the State Governments, Central Government and -their agencies, the Licensees or other offices, companies and firms or any other person as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act.
