Section 22(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)The Commission shall pass orders on the petition and the Chairperson and the Members of the Commission, who heard the matter shall sign the orders [Such orders shall not be, afterwords, altered or added, unless and except there is in the case of any clerical or mathematical errors arising there from any oversight or omission.] [Added by Notification No. HPERC/151/2007, dated 14.1.2008 (w.e.f. 1.1.2005).][***] [Omitted '(2)' by Notification No. HPERC/151/2007, dated 14.1.2008 (w.e.f. 1.1.2005).]
