Section 25 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
25. Powers of the Commission to call for further information, evidence, etc.
- Powers of the Commission to call for further information, evidence, etc., shall be governed by the provisions of section 94(1) of the Act which reads as "The Appropriate Commission shall, for the purposes of any inquiry or proceedings under this Act, have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 for the following matters, namely:(a)summoning and enforcing the attendance of any person and examining him on oath;(b)discovery and production of any document or, other material object producible as evidence;(c)receiving evidence on affidavits;(d)requisitioning of any public record;(e)issuing commission for the examination of witnesses;(f)reviewing its decisions, directions and orders;(g)any other matters which may be prescribed.
