Section 58B in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
58B. [ Review Petition before the Commission. [Inserted by Notification No. Secy /RERC/Reg-101, dated 28.10.2013-Rajasthan Gazette Extraordinary, Part 7, dated 11.1.2013 (w.e.f. 11.11.2005).]
- Any review petition filed before the Commission shall be dealt with expeditiously and decided within 120 days, from the date of admission:Provided that where any review petition could not be disposed of within the said period of 120 days, the Commission shall record reasons in writing, for non disposal of the review petition, within the said period.
