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State of Rajasthan - Section

Section 14 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005

14. Proceedings etc. before the Commission.

- The Commission may from time to time hold hearings, meetings, discussions, deliberations, inquiries, investigations and consultations, as the Commission may consider appropriate in the discharge of its functions under the Act. The Secretary any other officer or any other person whom the Commission may appoint, may participate and assist the Commission in its proceedings.