Section 62(8) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(8)In case the Commission nominates an Arbitrator or Arbitrators to adjudicate and settle the dispute, such Arbitrator or Arbitrators may, subject to any directions given by the Commission, follow such procedure, as they may consider appropriate that is consistent with the principles of natural justice and gives fair opportunity to the parties to arbitration.
