Section 80 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
80. Role of conciliator in other proceedings. - Unless otherwise agreed by the parties,-
(a)the conciliator shall not act as an arbitrator or as a representative or counsel of a party in any arbitral or judicial proceedings in respect of dispute that is the subject of the conciliation proceedings;(b)the conciliator shall not be represented by the parties as a witness in any arbitral or judicial proceedings.
