Section 6 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
6. Officers of the Commission.
(1)The Commission shall have the power to appoint officers including a Secretary for discharging various duties. The Commission shall also prescribe the qualifications, experience and other terms and conditions for the appointments.(2)The Secretary shall perform such functions as are assigned to him by these Regulations or otherwise by the Commission or by the Chairperson.(3)In particular and without prejudice to the generality of the provisions of the above sub-clause, the Secretary shall have the following powers and perform the following duties, viz. :(i)he shall have custody of records and seal of the1 Commission;(ii)he shall receive or cause to receive all petitions, applications or references pertaining to the Commission;(iii)he shall prepare or cause to prepare the briefs and summaries of all pleadings presented before the Commission in discharge of its function in this regard;(iv)he shall assist the Commission in proceedings conducted by the Commission;(v)he shall authenticate the orders passed by the Commission;(vi)he shall ensure compliance of the orders passed by the Commission; and(vii)he shall have the right to collect from the State Governments, the Central Government and their agencies, including State Electricity Boards or other offices, companies and firm or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act and shall place the said information before the Commission.(4)The Secretary may, with the approval of the Commission, delegate to any officer of the Commission any function required by these Regulations or otherwise, to be performed by the Secretary.(5)In the absence of the Secretary, such other officer of the Commission, as may be designed by the Commission/ Chairperson, shall exercise all the functions of the Secretary.(6)The Commission/Chairperson may delegate to the officers such functions including functions that may be required by these Regulations to be performed by the Secretary on terms and conditions, the Commission may specify for the purpose.(7)The Commission at all times shall have the authority, either on an application made to it any interested or affected party or suo motu, to entertain, review, revoke, revise, modify, amend, alter or otherwise change any order passed or action taken by the Secretary or the officers of the Commission, if the Commission considers the same to be appropriate.
