Section 35 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
35. Judicial cover for the Commission and the proceedings.
- Judicial cover for the Commission and the proceedings, as provided in section 95 of the Act reads as follows:"All proceedings before the Appropriate Commission shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code and the Appropriate Commission shall be deemed to be a Civil Court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973."
