Section 22 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
22. Publication of petition.
(1)Where any application, petition or other matter is required to be published under the Act or as per these regulations or as per the directions of the Commission, it shall unless the Commission otherwise orders or the Act or any other regulations made by the Commission other than these regulations otherwise provide, be advertised not less than seven days before the date fixed for hearing.(2)Except as otherwise provided, such advertisements shall give a heading describing the subject matter in brief.(3)Such advertisement to be published shall be approved by the officer of the Commission designated for the purpose.
