Section 33 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
33. Participation of Consumer Associations.
(1)The Commission may permit any recognised association, forum or other bodies corporate or any group of consumers to participate in any proceedings before the Commission in such manner, as the Commission considers appropriate.(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct grouping of the associations/forums to make collective representation.(3)The Commission may appoint any officer of the Commission or any other person to represent consumers' interest, if considered necessary in any proceedings or matter before the Commission.(4)The Commission may, for the purpose of clause (3) above direct payment of such fees, costs and expenses by such parties in the proceedings, as the Commission may consider appropriate.
