Section 77 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
77. Recognition for Consumer Association and consumer interest.
(1)It shall be open for the Commission to permit any recognised association, forum or other bodies corporate or any group of consumers to participate in any proceeding before the Commission and permit them to make such representation or participation in the proceeding before the Commission in such manner as the Commission considers appropriate.(2)It shall be open for the Commission for the sake of timely completion of proceedings, to direct grouping of the consumers, associations, forums referred to in clause (1) above so that collective representation can be made by such group.(3)The Commission may appoint any officer or any other person to represent consumers' interest, if considered necessary.(4)The Commission may, for the purpose of clause (3) above, direct payment of such fees, costs and expenses by such of the parties in the proceedings, as the Commission may consider appropriate.
