Section 45 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
45. Recognition for Consumer Associations.
(1)It shall be open to the Commission to permit any registered association / forum or other bodies corporate or any group of consumers to participate in any proceedings before the Commission.(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct grouping of the associations / forums, referred to above, so that they can make collective affidavits.(3)The Commission may, as and when considered appropriate, notify a procedure for recognition of associations, group, forum or bodies corporate as registered consumer association for purposes of representation before the Commission.(4)The Commission may appoint any officer or any other person to represent the interest of the consumer in general or any class or classes of consumers as the Commission may consider appropriate.(5)The Commission may direct payment to the officer or person appointed to represent the consumers' interest such fees, costs expense by such of the parties in the proceedings as the Commission may consider appropriate.
