Section 21 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
21. Hearing of the matter.
(1)The Commission may determine the stages, manner, the place,. the date and the time of the hearing of the matter as the Commission considers appropriate.(2)The Commission may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or lead oral evidence in the matter, as the Commission may consider appropriate.(3)If the Commission directs or permits oral evidence of a party, it may, as and when considered necessary or expedient, grant an opportunity to the other party to cross-examine the persons giving evidence.(4)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an Officer or person designated for the purpose by the Commission(5)The Commission may direct the parties to file written note of arguments or submissions in the matter.
