Section 9 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
9. Proceedings before the Commission.
(1)The Commission may from time to time hold such proceedings as it may consider to be appropriate in the discharge of its functions under the Act.(2)The Commission may appoint an officer or any other person whom the Commission considers it to be appropriate to participate and assist the Commission in the proceedings.(3)All matters which the Commission is required under the Act to undertake and discharge through hearings shall be done through hearings 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 hearings in the manner specified in these regulations.(5)The Commission may hold hearings in matters, other than those specified in sub -regulations (3) and (4), if the Commission considers it to be appropriate.(6)The Commission may hold consultations with the parties or any one or more of them before deciding on the initiation of a proceedings in any matter.
