Section 38 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
38.
If in any matter pending before the Commission, a person to be served has authorized a representative to appear on his behalf, such representative shall be deemed to be duly empowered to take service of the notices and processes on behalf of the party concerned, in all matters and the service on such representative shall deemed to be service on the person.
