Section 9(2) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(2)In particular and without prejudice to the generality of the above provisions, the Secretary shall have the following powers and perform the following duties, namely:-(a)He shall have the custody of the seal and records of the Commission;(b)He shall receive or cause to receive all petitions, applications or references on behalf of the Commission;(c)He shall prepare or cause to be prepared briefs and summaries of all pleadings before the Commission in the discharge of its function in this regard and that such summary shall indicate the names of the parties and the relief sought in verbatim without going into the merits of the pleading;(d)He shall assist in the proceedings conducted by the Commission;(e)He shall issue certified copies of the order passed by the Commission;(f)He shall ensure compliance of the orders passed by the Commission as stated in regulation 54 of these regulations;(g)He shall have the right to collect from the Government or other offices, companies and firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act and place the information before the Commission;(h)He shall prepare the minutes of the meetings of the Commission and record the decisions of the Commission in the minutes book to be kept for the purpose.
