Section 11 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
11. Initiation of proceedings.
(1)The Commission may initiate any proceedings suo motu or on a petition filed by any affected or interested person.(2)When the Commission initiates the proceedings, it shall be by a notice issued by the office of the Commission and the Commission may give such orders and directions as may be deemed necessary, for service of notice to the affected or interested parties and for the filing of replies and rejoinders in opposition or in support of the petition in such form as the Commission may direct.(3)The Commission may, if it considers it to be appropriate, issue orders for advertisement of the petition inviting comments on the issues involved in the proceedings in such form as the Commission may direct.(4)While issuing the notice, the Commission may, in suo motu proceedings and in other appropriate cases, designate an officer of the Commission or any other person whom the Commission considers it to be appropriate to present the matter in the capacity of a petitioner in the case.
