Section 29 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
29. Continuance of proceedings after death, etc.
- Where in any proceedings, any of the parties to the proceedings dies or is adjudicated as an insolvent or in the case of a Company under liquidation/winding up, the proceedings shall continue with the successors-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispenses with the need to bring the successors-in-interest, etc., on the record of the case.(3)In case, any person wishes to bring on record the successors-in-interest, etc., the application for the purpose shall be filed within 90 days or within the time fixed by the Commission in each specific case from the event requiring the successors-in-interest to come on record.
