Section 44 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
44.
The reasons given by the Commission in support of the order including those by the dissenting Member, if any, shall form a part of the order and shall be available for inspection and supply of copies in accordance with these Regulations. If no date for passing of the order is fixed, the intimation of passing of the order by the Commission shall be sent to the parties/their representative/counsel.
