Section 10(7) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(7)The Chairperson may appoint or authorise any officer or any other person to represent the interest of consumers, and may direct payment to the officer or person appointed or so authorised to represent the Consumer's interest such fees, costs and expenses by such of the parties to the proceedings as the Chairperson may consider appropriate.
