Section 9A in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
9A. [ Distribution of Business amongst Benches and transfer of cases from one Bench to another. [Inserted by Notification No. HPERC/151/2007, dated 14.1.2008 (w.e.f. 1.1.2005).]
(1)Where Benches are constituted, the Chairperson may, from time to time, by order, make provisions as to the distribution of the business of the Commission amongst the Benches and also provide for the matters which may be dealt with by each Bench.(2)On the application of any of parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairperson may transfer any case pending before one Bench, for disposal, to any other Bench.
