Section 8 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
8. Proceedings before the Commission.
(1)The Commission may, from time to time, hold such proceedings as it may consider appropriate in discharge of its functions under the Act.(2)The quorum for the proceedings of the Commission including any decision to be taken in any meeting shall be Chairperson and one Member.(3)All matters which the Commission is required under the Act to undertake and discharge through hearings shall be done through hearing in the manner specified under the Act and in these Regulations.(4)Except where the Commission may provide otherwise for reasons to be recorded in writing, all matters affecting the rights or interests of the licensee or any other person or class of persons shall be undertaken and discharged through hearing in the manner specified in these Regulations.(5)The Commission may hold hearings in matters other than those specified in clauses (3) and (4) above, if the Commission considers it to be appropriate.(6)The Commission may hold consultation with the parties or any one or more of them before deciding on the initiation of a proceeding in any matter.(7)The proceedings of the meetings of the Commission shall be prepared by the Secretary or any other officer authorized by the Secretary in that behalf and shall be approved by the Chairperson.
