Section 105 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
105.
The Commission may make such orders as it thinks fit in terms of Section 10 of the Act for collection of information, inquiry, investigation, entry, search, seizure and, without prejudice to the generality of its powers in regard to the following :(a)The Commission may, at any time, direct the Secretary or any one or more Officers or consultants or any other person as the Commission considers appropriate to study, investigate or furnish information with respect to any matter within the purview of the Commission under the Act.(b)The Commission may for the above purpose give such other directions as it may deem fit and specify the time within which the report is to be submitted or information furnished.(c)The Commission may issue or authorise the Secretary or an Officer to issue directions to any person to produce before it and allow to be examined and kept by a specified Officer the books, accounts, and other documents specified in the directions or to furnish to an Officer specified information in his possession for the purpose of examination by the Commission as provided in sub-section (3) of Section 10 of the Act.(d)The Commission may, for the purpose of collecting any information, particulars or documents which it considers necessary in connection with the discharge of its functions under the Act, issue such directions and follow any one or more of the methods provided for in sub-section (1) of Section 10 of the Act.(e)If any such report or information obtained as specified in Section 10 of the Act or in these Regulations appears to the Commission to be insufficient or inadequate, the Commission or the Secretary or an Officer authorised for the purpose may give directions for further inquiry, report and furnishing of information.(f)The Commission may direct such incidental, consequential and supplemental matters be attended to which may be considered relevant in connection with the above.
