Section 18 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
18. Reference of issues to others.
(1)At any stage of the proceedings, the Commission may refer such issue or issues in the matter, as it considers appropriate to persons including, but not limited to the Officers of the Commission whom the Commission considers as qualified to give expert or specialized advice or opinion.(2)The Commission may nominate from time to time any person including, but not limited to, the officers of the commissions to visit any place or places for inspection and report on the status of the place or any facilities therein.(3)The Commission, if it thinks fit, may direct the parties to appear before the persons designated under sub-regulations (1) or (2) above to present their respective views on the issues or matters referred to such persons.(4)The report or the opinion received from such person shall form a part of the record of the case and parties to the proceedings shall be given the copies of the report or opinion. The parties to the proceedings shall be entitled to file their version either in support or in opposition to such report or opinion.(5)The Commission shall duly take into account the report or the opinion given by the person and the reply filed by the parties while deciding the matter and if considers necessary, the Commission may examine the person giving such report or the opinion.(6)The Commission shall, however, not be bound by the report or the opinion given under sub-regulations (1) and (2) above and the Commission shall be entitled to take such decision as it considers appropriate.
