Section 6(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)In particular and without prejudice to the generality of the provisions of clause (1) above, the Secretary shall have the following functions, namely :(i)to receive or cause to be received all petitions, applications, other filings or references made to the Commission;(ii)to assist the Commission in proceedings conducted by the Commission;(iii)to authenticate the orders passed by the Commission;(iv)to ensure compliance of the orders passed by the Commission; and(v)to collect from the State Governments, the Central Government and their agencies, the State Electricity Boards or other offices, licensees, companies and firms or any other person, such information, records, documents, reports as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act.
