Section 7 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
7. Functions and duties of the Secretary.
(1)The Secretary shall exercise such functions as are assigned to him by these Regulations or otherwise by the Chairperson.(2)In particular and without prejudice to the generality of the provisions of the sub-regulation (1), the Secretary shall perform the following functions, namely,-(a)he shall receive or cause to receive all petitions, applications, other filings or references pertaining to the Commission;(b)he shall prepare or cause to prepare the briefs and summaries of all such filings presented before the Commission;(c)he shall assist the Commission in proceedings conducted by the Commission;(d)he shall authenticate the orders passed by the Commission;(e)he shall ensure compliance of the orders passed by the Commission;(f)he shall have the right to collect from the State Government, the Central Government and their agencies, the State Electricity Boards or other offices, companies and firms or any other person as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act:(g)he shall -(i)maintain and cause to be maintained the updated master copy of the Electricity Act, 2003 and subsequent amending enactments and keep a register containing their particulars and details in Form CB-I in Annexure-I;(ii)maintain or cause to be maintained in the chronological order the collection of the statutory notifications, rules, orders and directions, regulations made under the Act by -(a)the Central Government.;(b)the Central Electricity Authority;(c)the State Government.;(d)the Central Electricity Regulatory Commission;and keep the register containing their particulars and details given in Form CB-2 in Annexure-I;(iii)maintain or cause to be maintained in the chronological order the collection of authentic copies of regulations, statutory notifications and orders issued under the Act by the Commission; and keep the register containing their particulars and details given in Form CB-3 in Annexure-I.(iv)provide or cause to be provided all orders, directions and regulations made under the Act by the Commission, immediately after these are made, on the website of the Commission; and(h)he shall, on behalf of the Commission, -(i)in suits against the Commission, accept the service of the summon ; and(ii)in source by or against the Commission, sign and verify the plaints and pleadings.(3)The Secretary shall have the custody of the seal and records of the Commission.(4)The Secretary may, with the approval of the Chairperson, delegate to any other officer of the Commission any function required by these regulations or otherwise, to be exercised by the Secretary.(5)The Commission shall always have the authority, either on an application made by any interested or affected party, or suo motu, to review, revoke, revise, modify, amend, alter or otherwise change any order made or action taken by the Secretary or other officers of the Commission, if the Commission considers it to be appropriate.(6)Where the Secretary fails or neglects to perform any or all the functions, or to discharge any or all the duties, assigned to him under the Act or the Regulations framed thereunder, the Chairperson shall, after affording him reasonable opportunity of being heard or if appointed otherwise than on deputation, remove him or, if appointed on deputation, repatriate him after due notice, to his parent organization.
