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State of Punjab - Section

Section 26 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

26. Orders of the Commission.

(1)The Commission shall pass orders on the petition and the Chairperson and the Members of the Commission, who hear the matter and vote on the decision, shall sign the orders.
(2)The reasons given by the Commission in support of the orders, including those by the dissenting Member, if any, shall form part of the order.
(3)All orders and decisions issued or communicated by the Commission shall be certified under the signature of the Secretary or an Officer empowered in this behalf by the Secretary and bear the official seal of the Commission.
(4)All final orders of the Commission shall be communicated to the parties to the proceedings under the signature of the Secretary or an Officer c empowered in this behalf by the Secretary.