Section 23 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
23. Procedure for adjudication, settlement and passing of award.
(1)The procedure to be followed for the arbitration, whether by the Commission itself or by any arbitrator or arbitrators nominated by it shall be as far as possible the same as in the case of hearing before the Commission as provided for in Chapter II of the Conduct of Business Regulations.(2)The Arbitrator or arbitrators nominated by the Commission after hearing the parties shall pass a speaking award giving reasons for the decision on all issues arising for adjudication and forward the award to the Commission within such time as the Commission may stipulate.(3)The Commission shall give notice of the award given by the arbitrator or arbitrators appointed by the Commission to the parties concerned and shall give an opportunity to the parties to file objection to the award and reply to the objections within such time as the Commission may direct.(4)The Commission shall be entitled to pass appropriate orders, as it thinks fit after giving an opportunity of hearing to the parties.
