Section 36 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
36. Services of notices and processes issued by the Commission.
- Any notice or process or summons to be issued by the Commission may be served by any one or more of the following modes as may be directed by the Commission.(a)service by the parity itself(b)by hand delivery through a messenger including a Courier Service.(c)by registered post with acknowledgement due;(d)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, processes, etc. on any person in the manner mentioned above, and(e)in any other manner as considered appropriate by Commission.
