Section 47(2) in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
(2)If, on the report received from the Officer, the Commission considers that the participation of any person or persons will facilitate the proceedings and the decision in the matter, it may permit such person or persons, to participate in the proceedings, hereafter called an 'intervener'. The Commission shall determined the statement the extent to which interveners shall be entitled to receive copies of the pleadings.
