Section 11 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
11. Presentation, Scrutiny and admission of the petitions.
(1)All petitions shall be presented in person or by any duly authorized agent to the Receiving Officer at the headquarters of the Commission or at such other place or places and during the time, as may be notified by the Commission from time to time. The petition may in the alternative be sent by registered post with acknowledgement due to the Commission at the places mentioned above.(2)The vakalatnama in favour of the Advocate and, in the event the petition is presented by the authorized agent or representative, the document authorizing the agent or representative shall be filed along with the petition.(3)The presentation and the receipt of the petition shall be duly entered in the register maintained for the purpose by the Receiving Officer.(4)Upon receipt of the petition, the Receiving Officer shall acknowledge the receipt by stamping and endorsing the date on which the petition has been presented and shall issue an acknowledgement with stamp and date to the person filing the petition. In case the petition is received by registered post, the date on which the petition is actually received at the office of Commission shall be taken as date of the presentation of the petition.(5)After receipt of the petition as at (3) and (4) above, the Receiving Officer shall examine the same and he may return the petition if the petition is not in conformity with the provisions of the Act or these Regulations or directions given by the Commission or is otherwise defective.The Receiving Officer shall advise in writing the person filing the petition of the defects in the petition and the time within which the defects are to be rectified and the petition is to be presented again.(6)The Receiving Officer shall be entitled to reject the petition if the person filing the petition fails to rectify the defect within the time allowed under Clause (5).(7)A party aggrieved by any order of the Receiving Officer in regard to the presentation of the petition may request the matter to be placed before the Secretary for appropriate orders.(8)The Chairperson or any Member as the Chairperson may designate for the purpose, shall be entitled at any time to call for the petition presented by the party and give such directions regarding the presentation and acceptance of the petition as he considers appropriate.(9)If on scrutiny, the petition is not rejected or any order of rejection is modified by the Secretary or by the Chairperson or the Member designated for the purpose, the petition shall be duly registered and given a number.(10)The petition shall thereafter be placed before the Commission for admission as soon as possible.(11)The Commission may admit the petition for hearing without requiring the attendance of the party filing the petition. The Commission shall not pass an order refusing admission of the petition without giving the party concerned an opportunity of being heard. The Commission may, if it considers appropriate, issue notice to such person or persons as it may desire to hear on the petition for admission.(12)If the Commission admits the petition, it may pass such orders or directions as may be considered necessary, for service of notices to the respondent and other affected or interested parties and for the filing of replies in opposition or in support of the petition in such form as the Commission may direct.
