Section 55 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
55. Provisions of these regulations to be in addition to and not in derogation of other regulations made under the Act.
- The provisions of these regulations are in addition to and not in derogation of any other regulations made by the Commission under the Act and the provisions of these regulations shall not apply in case if any special form for petition or application etc. or any special procedure has been specified by the Commission in any other regulations made separately by the Commission under the Act for any specific purposes mentioned in the Act.Annexure 1Form 1(See regulation 18)General Heading for ProceedingsBefore The Honourable Tamil Nadu Electricity Regulatory CommissionFiling No.Case No.(To be filled by the Office)In the Matter of:(Gist of the purpose of the petition or application)AndIn The Matter of:(Names and full address of the petitioners / applicants and names and full addresses of the respondents)Details of enclosures:(i)Form 2 (Affidavit)(ii)(iii)(iv)Annexure 2Form 2(See regulation 19( 1) Affidavit in support)Before The Honourable Tamil Nadu Electricity Regulatory CommissionFiling No.Case No.(To be filled by the Office)In the Matter of:(Gist of the purpose of the petition or application)AndIn the Matter of:(Names and full address of the petitioners/applicants and names and full addresses of the respondents)Affidavit verifying the petition / applicationI, Son of ................. aged ........ residing at ............... do solemnly affirm and say as follows:
