Section 7 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
7. Participation of Consumer Associations and Other Persons.
(1)It shall be open to the Commission to permit any Association or other bodies corporate or any group of consumers to participate in any proceedings before the Commission on such terms and conditions as the Commission may consider appropriate.(2)The Commission may notify a procedure for recognition of association, groups, forums or bodies corporate as registered consumer association for the purpose of representation before the Commission.(3)It shall be open to the Commission for the sake of timely completion of proceedings, to direct bunching up associations/groups/forums referred to above, for submission of affidavits/submissions collectively.(4)The Commission may authorize or appoint any officer or any other person, as it deems fit, to represent consumers' interests in the proceedings before it on such fees, costs and expenses by such of the parties in proceedings as the Commission may consider appropriate.Chapter-II General Rules Concerning the Proceedings before the Commission
