Section 4 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
4. Language of the Commission.
(1)The proceedings of the Commission shall be conducted in English.(2)No petition, documents or other matters contained in any language other than English shall be accepted by the Commission unless the same is accompanied by a translation thereof in English.(3)Any translation which is agreed to by the parties to the proceedings or which any of the parties may furnish with an authenticity certificate of the person, who had translated into English, may be accepted by the Commission in appropriate cases as a true translation.(4)The Commission may in appropriate cases direct translation of the petitions, pleadings, documents and other material to English by an officer or person designated by the Commission for the purpose.
