Section 41 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
41. If the Commission admits the petition, it may give such orders and directions, as may be deemed necessary, for service of notices to the respondent(s) and other affected or interested parties, for the filing of replies and rejoinder in opposition or in support of the petition in such form as the Commission may direct and for the petition to be placed for hearing before the Commission or a Bench, as the case may be.
