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State of Rajasthan - Section

Section 15 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

15.

All matters, other than those, which the Commission consider to decide through proceedings, may be decided by the Commission administratively through meetings of the Chairperson and Members or by circulation amongst Chairperson any Member(s) or by such other officers or persons to whom the powers and functions have been delegated.