Section 9 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
9. Initiation of Proceedings.
(1)The Commission may initiate any proceeding suo moto or on a petition or any other filing by any affected or interested person.(2)When the Commission initiates the proceedings it shall be by a notice issued by the Office of the Commission and the Commission may give such orders and directions as may be deemed necessary, for service of notices to the affected or interested persons for filing of the replies and rejoinders in opposition or in support of the petition in such form as the Commission may direct.(3)The Commission may, if it considers appropriate, issue orders for advertisement of the petition inviting comments from interested persons on the issue involved in the proceedings in such form as the Commission may direct.(4)While issuing the notice of inquiry, the Commission may, in suo moto proceedings and in other appropriate cases, designate an officer of the Commission or any other person whom the , Commission considers appropriate to participate in the matter as if such a person is a party to the proceedings.
