Section 7 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
7. Recognition of Consumers Associations.
(1)(a)Every association, or other body corporate representing any group which is desirous of being recognised may make an application to the Commission for such recognition and the Commission after holding such inquiry as may be considered appropriate, recognise the association, forum or the body corporate by issuance of a certificate of recognition.(b)An association, forum or body corporate holding a certificate of recognition or any person with the permission of the Commission, shall be entitled to participate in any proceedings before the Commission, except when the Commission directs otherwise, for reasons to be recorded.(c)It shall be open to the Commission to recognise any association or other body corporate or any other group already recognised by the State Government or the Board without observing the procedure, referred to above, for any particular proceeding.(d)It shall be open to the Commission for the sake of timely completion of proceedings, to direct bunching up of associations/groups etc. referred to above, so that they can make collective affidavits.(2)The Commission may direct payment to the officer or person appointed to represent consumers interest, such fees, costs and expenses by such of the parties to the proceedings as the Commission may consider appropriate.
