Section 62(5) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(5)If the Arbitrator whose mandate was terminated was appointed by the Commission, the Commission shall appoint an Arbitrator to fill up the vacancy so created. If the Arbitrator whose mandate was terminated was appointed by any party, the Commission may direct the party concerned to appoint an Arbitrator to fill up the vacancy so created within such time as the Commission may direct. If the party fails to appoint an Arbitrator within the time allowed by the Commission, the Commission shall appoint an Arbitrator.
