Section 22(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(1)Where any application, petition or other matter is required to be published under the Act or as per these regulations or as per the directions of the Commission, it shall unless the Commission otherwise orders or the Act or any other regulations made by the Commission other than these regulations otherwise provide, be advertised not less than seven days before the date fixed for hearing.
