Section 23 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
23. Orders of the Commission.
(1)On conclusion of hearing of the matter before the Commission, Chairman and/or Member(s) of the Commission, who heard the matter, shall pronounce judgement and sign the orders.(2)In case, after hearing and while giving judgement or decision, the Chairman or any Member of the Commission dissents, he shall give his dissenting judgement with reasons. Majority view of the Commission shall be final in the judgement.(3)All orders and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an Officer empowered in this behalf by the Chairman and bear the official seal of the Commission.(4)All final orders of the Commission shall be communicated to the parties to the proceeding under the signature of the Secretary or an officer empowered in this behalf by the Chairman.
