Section 8 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
8. Proceedings, etc., before the Commission.
(1)The Commission may from time to time hold hearings, meetings, discussions, deliberations, inquiries, investigations and consultations as it may consider appropriate in the discharge of its functions under the Act and these Regulations.(2)All proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of Section 193 and 228 of the Indian Penal Code (45 of 1860) and the Commission shall be deemed to be a Civil Court for the purposes of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).(3)To ensure timely and expeditious disposal of proceedings, the Commission may adopt suitable procedures for any proceeding, including but not limited to: -(a)joinder of cases for hearing;(b)appoint a representative for a class of consumers/parties to present combined pleadings/affidavits and documents, as also to present the case of such class of consumers/parties;(c)seek testimony or advice or opinion on specific issues; and/or(d)appoint amicus curiae.
