Section 3 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
3. Commission's offices, office hours and sittings.
(1)The place(s) of the office(s) of the Commission may from time to time be decided by the Commission, by an order made in that behalf.(2)Unless otherwise directed by the Commission, the headquarters and other offices of the Commission shall remain open on all days except on second Saturday of every month, Sundays and holidays notified by the State Government.(3)The headquarters and other offices of the Commission shall be open at such times as the Commission may direct.(4)Where the last day for doing of any act falls on a day on which the office of the Commission is closed and by reason thereof, the act cannot be done on that day, it may be done on the next day on which the office is open.(5)The Commission may hold sittings for hearing matters at the headquarters or at any other place on days and time to be decided by the Commission.(6)The Commission may hold formal or informal interactions with the various consumer interest groups, non-governmental organizations, or other stakeholders in the discharge of its duties, at the headquarters or at any other place on days and time to be decided by the Commission.
