Section 41 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
41. Continuance of proceedings after death, etc.
(1)Where in any proceedings, any of the parties to the proceedings dies or is adjudicated as an insolvent or in the case of a Company if it is wound up, the proceedings shall continue with the successors-in-interest, the executor, administrator, receiver, liquidator or other legal, representative of the party concerned, as the case may be.(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispense with the need to bring the successors-in-interest to come on record.(3)In case any person wishes to make a successor-in-interest of a party to the proceedings, he shall file an application for the purpose within 90 days from the date of knowledge of its predecessor's death, insolvency, liquidation or winding up, and such application shall be decided by the Commission after hearing the parties.
