Section 18 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
18. Orders of the Commission.
(1)The Commission shall pass orders on the petition and the Chairperson and the Members who heard the matter shall sign the orders.(2)The reasons given by the Commission in support of the orders, including those by the dissenting member, if any, shall form a part of the order and shall be available for inspection and supply of copies in accordance with these Regulations.(3)The Commission may from time to time pass such interim orders in any proceeding, hearing or matter before the Commission, as the Commission may consider to be appropriate. The Commission may from time to time amend, vary or vacate the interim order earlier passed in the matter as the Commission may consider to be appropriate.(4)All orders and decisions issued or communicated by the Commission shall be certified by the Secretary or an Officer empowered in this behalf by the Secretary and bear the official seal of the Commission.(5)All final orders of the Commission shall be communicated to the parties in the proceedings under the signature of the Secretary or an officer empowered in this behalf by the Secretary.
