Section 10 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
10. Authority to represent.
- A person may authorise an advocate or a member of any statutory professional body, holding a Certificate of Practice, as the Commission may from time to time specify, to represent him and to act and plead on his behalf before the Commission. The person may also appear himself or may authorise any of his employees to appear before the Commission and to act and plead on his behalf. The Commission may from time to time specify the terms and conditions subject to which a person may authorise any other person to represent him and act and plead on his behalf.
