Section 15 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
15.
(1)All matters which the Commission is required under the Act to undertake and discharge through hearings shall be done through hearing in the manner specified under the Act and in these Regulations.(2)Except where the Commission may provide otherwise for reasons to be recorded in writing, all matters affecting the rights or interests of the licensee or any other person or class of person shall be undertaken and discharged through hearing in the manner specified in these Regulations.(3)The Commission may hold hearing in matters other than those specified in sub-regulations (1) and (2) of Regulation 15 if the Commission considers it appropriate to do so.
