Section 123 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
123. Enforcement of Orders Passed by the Commission.
- The Secretary shall be responsible for enforcing the orders of the Commission in accordance with the provisions of the Act and Regulations. If necessary, the Secretary may seek further directions and orders of the Commission.Form 1(See Regulation 22)General Heading for ProceedingsBefore the Haryana Electricity Regulatory Commission Panchkula, HaryanaFILING 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 respondent)Form 2(See Regulation 23)Before the Haryana Electricity Regulatory Commission Panchkula HaryanaFILING 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 respondent)Affidavit verifying the Petition/ reply applicationI, AB, son of aged residing at do solemnly affirm and say as follows:I am the petitioner/applicant/respondent etc. or I am a Director/Secretary/partner.........................of the petitioner/applicant/respondent in the above matter and am duly authorised by the said petitioner/applicant/respondent to make this affidavit.
