Section 10(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)The notice of initiation of the proceedings may be issued by the Commission and it may give such orders or directions as may be deemed necessary for service of notices to the concerned parties, the filing of reply and rejoinder in opposition or in support of the petition in such form as it may direct. The Commission may, if it considers appropriate, issue orders for advertisement of the petition inviting comments from interested parties, on the issues involved in the proceedings in such form as the Commission may direct.
