Section 24 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
24. Hearing of the matter.
(1)The Commission may determine the stages, manner, the place, the date and the time of the hearing of the matter as considered appropriate.(2)The Commission may decide the matter on the pleadings of the parties or may call for evidence from the parties by way of affidavit or lead oral evidence in the matter.(3)If the Commission directs evidence of a party to be led by way of affidavit, or oral submission, the Commission may, if considered to be necessary, or expedient, grant an opportunity to the other party to cross-examine the persons giving the evidence.(4)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an officer or person designated for the purpose by the Commission.(5)The Commission may permit such person or persons including associations, forums and bodies corporate as it may consider appropriate to participate in the proceedings before the Commission, if the Commission considers that the participation of such person or persons will facilitate the proceedings and the decision in the matter.(6)The Commission may direct the parties to file written note of arguments or submissions in the matter.
