Section 16 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
16. Hearing of the matter.
(1)The Commission may determine the stages, the manner, the place, date and the time of the hearing of the matter as the Commission considers appropriate, consistent with such specific timing requirements as are set forth in the Act or otherwise not less than 21 days. The Commission may curtail aforesaid period of 21 days looking to the need to expeditiously decide the matter.(2)The Commission may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or to lead oral evidence in the matter.(3)If the Commission directs evidence of a party to be led by way of affidavit, the Commission may, if it considers it to be necessary or expedient, grant an opportunity to the other party to cross examine the deponent of the affidavit.(4)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an Officer or by any person designated for the purpose by the Commission.(5)The Commission may direct the parties to file written note of arguments or submissions in any proceeding before the Commission within a time, as the Commission considers appropriate.
