Section 40 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
40. Reference of issues for advice or opinion.
- (i) At any stage of the proceedings, the Commission shall be entitled to refer such issue or issues involved in the matter, as it considers appropriate to person including, but not limited to, the officers and consultants of the Commission whom the Commission considers qualified to give expert advice or opinion.(ii)The Commission may nominate from time to time any person including, but not limited to officers and consultants to visit any place or places for inspection and to report on the existence or status of the place or about facilities therein.(iii)The Commission, if it thinks fit, may direct the parties to appear before the persons designated in sub-clause (i) or (ii) above to present their respective views on the issues or matters referred to.(iv)The report or the opinion received from such person shall form part of the record of the case and the parties shall be given the copies of such report or opinion, on payment of a fee to be fixed by the Commission. The parties shall be entitled to file their version either in support or in opposition to the report or the opinion.(v)The Commission shall duly take into account the report or the opinion given by such above stated or the nominated person, the reply filed by the parties while deciding the matter and if considered necessary examine the person giving the report or the opinion :Provided, however, the Commission shall not be bound by the report or the opinion given.
