Section 15(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)The vakaltnama in favour of the Advocate and, in the event the petitions are presented by the authorized agent or representative, the document authorizing the agent or representative shall be filed alongwith the petition. Any person other than a legal practitioner representing a party before the Commission shall file a Memorandum of Appearance in Form CB-7 (Annexure-V) duly signed by him.
