Section 14 in The Punjab State Electricity Regulatory Commission Chairperson and Members' Salaries, Allowances and other Terms and Conditions of Service Rules, 2006
14. Miscellaneous.
- [Section 89(3)] - In respect of any matter, which is not specified in these rules, the condition of service of the Chairperson and Members shall respectively, be governed by the rules and orders for the time being applicable to the Judges of the High Court of Punjab and Haryana and Financial Commissioners of the State of Punjab.
