Section 5 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
5. Seal of the Commission.
(1)There shall be a separate Seal of the Commission.(2)Every order, decision or communication made, notice issued or certified copy granted by the Commission shall be stamped with the Seal of the Commission and shall be authenticated by the Secretary or any other officer of the Commission designated by the Secretary for the purpose.
