Section 12 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
12. Secretary of the Commission.
- The Secretary shall exercise his powers and perform duties under the control of the Chairman. In particular and without prejudice to the generality of the above provisions, the Secretary' shall have the following powers and perform the following duties, viz.:(a)He shall have the custody of the seal and records of the Commission and shall exercise such functions as are assigned to him by these regulations or otherwise by the Commission or the Chairman;(b)He shall receive or cause to receive all petitions, applications or reference pertaining to the Commission;(c)He shall prepare or cause to be prepared briefs and summaries of all pleadings presented by various parties in each case before the Commission in discharge of its functions in this regard;(d)He shall assist the Commission in the proceedings relating to the powers exercisable by the Commission;(e)He shall ensure compliance of the orders passed by the Commission; and(f)He shall have the right to collect from the State Government or other offices, companies or firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the applicable legal framework and place the said information before the Commission.
