Section 15 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
15. Authority to represent.
- A person may authorise an advocate or a member of any recognised professional body as the Commission may, from time to time, specify, to represent him and act and plead on his behalf before the Commission. The person may appear himself or may authorise any of his employees or an agent to appear before the Commission and to act and plead on his behalf. The Commission may, from time to time, specify the terms and conditions subject to which a person may authorise any other person to represent him and act and plead on his behalf.
