Section 6(3) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(3)In particular and without prejudice to the generality of the above provisions, the Secretary shall have the following powers and perform the following duties, viz.:(a)he shall have custody of the records and the seal of the Commission;(b)he shall receive or cause to receive all petitions, applications or references pertaining to the Commission;(c)he shall prepare or cause to be prepared briefs and summaries of all pleadings presented by various parties in each case before the Commission in the discharge of its function in this regard;(d)he shall assist the Commission in the proceedings relating to the powers exercisable by the Commission;(e)he shall authenticate the orders passed by the Commission;(f)he shall ensure compliance of the orders passed by the Commission; and(g)he shall have the right to collect from the Central Govt. or Government of NCT of Delhi or other offices, companies and firms or any other party 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 and place the information before the Commission.
