Section 63 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
63. [ Recognition for Consumer Association and consumer interest. [Inserted by Regulation No. 8, dated 28.8.2000.]
(1)It shall be open to permit any recognised association, forum or other bodies corporate or any group of consumers to participate in any proceedings before the Commission and permit them to make such representation or participate in the proceedings before the Commission in such manner as the Commission considers appropriate.(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct grouping of the associations, forums referred to in clause (1) above so that they can make collective representation.(3)The Commission may appoint any officer or any other person to represent consumers' interest, if considered necessary.(4)The Commission may, for the purpose of clauses (1) or (3) above direct payment of such fees, costs and expense by such of the parties in the proceedings, as the Commission may consider appropriate.]
