Section 9 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
9. Authority to represent.
- A petitioner/respondent may authorise an advocate or a member of the Institute of Chartered Accountants of India or of the Institute of Cost and Works Accountants of India or of such other professional bodies, as the Commission may from time to time specify, to represent such party and to act and plead on his behalf before the Commission. A party may appear himself or with the permission of the Commission and may authorise any of the employees or an agent to appear before the Commission, to act and plead on his behalf.
