Section 6(3) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)In particular and without prejudice to the generality of the provisions of the above sub-clause, the Secretary shall have the following powers and perform the following duties, viz. :(i)he shall have custody of records and seal of the1 Commission;(ii)he shall receive or cause to receive all petitions, applications or references pertaining to the Commission;(iii)he shall prepare or cause to prepare the briefs and summaries of all pleadings presented before the Commission in discharge of its function in this regard;(iv)he shall assist the Commission in proceedings conducted by the Commission;(v)he shall authenticate the orders passed by the Commission;(vi)he shall ensure compliance of the orders passed by the Commission; and(vii)he shall have the right to collect from the State Governments, the Central Government and their agencies, including State Electricity Boards or other offices, companies and firm 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 shall place the said information before the Commission.
