Section 2(g) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(g)"proceedings" shall mean proceedings and include proceedings of all nature that the Commission may decide to initiate or hold in the discharge of its [functions under the Act or the functions assigned to it under any other law for the time being in force] [Substituted 'functions under the Act' by Notification No. HPERC/151/Vol-III, dated 10.6.2019.] but any preliminary meeting or any action taken by the Commission before such initiation shall not be a proceeding for the purposes of these regulations;
