Section 8 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
8. Participation of Consumer Associations.
(1)It shall be open to the Commission to permit any association/forum or other bodies corporate or any group of consumers to participate in any proceedings before the Commission on such terms and conditions, in regard to the nature and extent of participation, that the Commission may consider appropriate.(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct grouping of associations/groups/forums referred to above for submission of respective petitions/affidavits collectively.(3)The Commission may as and when considered appropriate notify a procedure for recognition of associations, groups, forums or bodies corporate as registered consumer association for purposes of representation before the Commission.(4)The Commission may appoint any officer or any other person to represent consumers' interest if considered necessary.(5)The Commission may direct payment to the officer or person appointed to represent the consumersÂ’ interest such fees, costs and expense by such of the parties in the proceedings as the Commission may consider appropriate.
