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Union of India - Section

Section 19 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999

19.

(1)The Commission may appoint any officer or any other person to represent consumer's interest if considered necessary.
(2)The Commission may direct payment to the officer or person appointed to represent consumer's interests such as fees, costs and expenses by such of the parties in the proceedings as the Commission may consider appropriate.