Section 13 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
13. Representation of consumer's interest
.-(1) The Chairperson may appoint any officer of the Board or any other person to represent consumers' interest if considered necessary.(2)The Board may direct payment to the officer or person appointed to represent consumers' interests such fees, costs and expenses by such of the parties in the proceedings as the Board may consider appropriate.
