Section 54 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
54.
(1)The Commission may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or lead oral evidence in the matter.(2)If the Commission directs evidence of a party to be led by way of oral submission, the Commission may, if considered necessary or expedient, grant an opportunity to the other party to cross-examine the persons giving evidence.(3)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an Officer or person designated for the purpose by the Commission.(4)The Commission may direct the parties to file written note of arguments/submissions in the matter.
