Section 11 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
11. Proceedings before the Commission.
(1)The Commission may from time to time hold such proceedings, as it may consider appropriate in the discharge of its functions under the Act. The Commission may appoint an Officer or any other person whom the Commission considers appropriate to appear as Commission's representative in the proceedings.(2)All matters which the Commission is required under the Act to undertake and discharge through hearing of the affected parties and such other matters as the Commission may consider appropriate shall be transacted through such proceedings, in the manner specified under the Act and these regulations.
