Section 36 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
36.
(i)The Commission may decide the matter on the pleadings of the parties or may call for the evidence from the parties by way of affidavit or may require production of oral evidence in support of their case.(ii)If the Commission decides to receive the evidence of a party on affidavit, the Commission may, if it considers necessary or expedient, grant an opportunity to the other party to cross- examine the deponent.(iii)The Commission may, if it considers necessary or expedient, direct that the- evidence of any of the parties be recorded by an officer or person designated for the purpose by the Commission.(iv)The Commission may direct the parties to file their written note or arguments or submissions in the matter.
