Section 24 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
24.
(1)All matters which the Commission is required under the applicable legal framework to undertake and discharge through hearing of the affected parties and such other matters as the Commission may consider appropriate shall be done through such proceedings, in the matter specified under the applicable legal framework and in these regulations.(2)All other matters may be decided by the Commission administratively through meetings of the Chairman and Members or by Secretary or such other Officers to whom the powers and functions have been delegated.
