Section 52 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
52.
The Commission may, at any time, take the assistance of institutions, consultants, experts, engineers, cost accountants, chartered accountants, advocates, surveyors and such other technical and professional persons as it may consider necessary, and ask them to study, investigate, inquire into any matter or issue and submit report or reports or furnish any information. The Commission may determine the terms and conditions for engagement of such professionals.
