Section 31(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(1)On conclusion of hearing of the case before the Commission, the Commission shall pronounce the orders in the open Court or soon thereafter as may be practicable on some future day. In the later case, when the Commission fixes a future day for' pronouncing the orders, due notices intimating the date shall be served on the concerned parties.
