Section 51(4) in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
(4)Manner of reviewing the Code -(i)Any licensee, consumer or other interested persons desiring any change in this Code shall send the proposal in writing to the Panel specifying the reasons for such change and setting out the attendant circumstances. For this purpose, the licensee may hold meetings with the consumer or group of consumers if it is considered that the Code may require changes to meet the individual requirements of the consumer or group of consumers.(ii)The Panel shall, upon receipt of such proposal or where the Commission has made a reference, forward the same to the STU for its consideration and written comments.(iii)The Panel shall convene a meeting of its members to consider the comments of the STU, and if necessary at its discretion, invite and hear the person who made the suggestions for change and other interested persons and also the local authorities and telecommunication companies.(iv)The Panel may, in considering the suggestion and the comments of the STU thereon, set up sub committees to study the related issues.(v)The Panel after finalizing its views on the modifications to the Code, forward the same to the Commission:Provided that the Panel may supplement its own procedure in addition to the procedure laid down herein for conducting its meetings and in carrying out its functions.
