Section 27 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
27.
(1)The Receiving Officer will review Pleadings for completeness and may decline to accept any Pleading that does not conform to the provisions of the Act or the Regulations or directions given by the Commission or is otherwise defective or which is presented otherwise than in accordance with the Regulations or directions of the Commission :Provided that no Pleading shall be refused for defect in its form or content, without giving an opportunity to the person filing it to rectify tile defect.(2)The Receiving Officer shall advise in writing the person filing the leading of any defects and the time allowed to rectify them.
