Section 22 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
22. Procedure for adjudication, settlement and passing of award.
(1)In case the Commission decides to adjudicate the matter raised by the parties, the procedure to be followed shall be as far as possible the same as in the case of hearing before the Commission provided in Chapter II above and the order of the Commission shall be an adjudication by the Commission and not an award in arbitration.(2)In case the Commission nominates an arbitrator or arbitrators to settle the disputes, the arbitrator or arbitrators may follow specific directions issued by the Commission and also follow such procedure as they may consider appropriate, consistent with the principles of natural justice and fair opportunity to be given to the parties to arbitration.(3)The arbitrator or arbitrators, as the case may be, shall after hearing the parties, pass an award giving reasons for the decision on all issues arising for decision and forward the award with relevant documents to the Commission within such time as the Commission may direct.(4)The award made by the arbitrator or the panel of arbitrators, as the case may be, shall be an award under the Arbitration and Conciliation Act, 1996.
