Section 5 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
5. Commission to have seal of its own.
(1)The Commission shall have a seal of its own. The impression of the seal shall be certified and kept on record of the Commission.(2)Every order or communication made, notice issued or certified copy granted by the Commission, shall be stamped with the seal of the Commission and shall be certified by Secretary or an officer designated for the purpose.
