Section 47 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
47.
(1)Every person who intends to file objection or comments in regard to a matter pending before the commission pursuant to the notice published for the purpose (other than the persons to whom notices, processes, etc. have been issued calling for reply) shall deliver to the Receiving Officer the statement of the objection or comments with copies of the documents and evidence, in support thereof, within the time fixed for the purpose.(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.(3)Unless permitted by the Commission, the person filing a reply or objection or comments shall not be entitled to participate in the Proceeding to make oral submission. However, the Commission shall be entitled to take into account the objections and comments filed after giving such opportunity to the parties in the Proceeding as the Commission considers appropriate to deal with the objections and comments.
