Section 9 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
9. Initiation of Proceedings.
(1)The Commission may initiate any proceeding suo moto or on a petition filed by any affected or interested person.(2)When the Commission initiates the proceeding, it shall be by a notice issued by the office of the Commission and the Commission may give such orders or directions as may be deemed necessary, for service of notices to the affected or interested parties and for the filing of replies in opposition or in support of the petition in such form as the Commission may direct.(3)The Commission may, if it considers it to be appropriate, issue orders for issue of public notice inviting comments from the interested persons on the issues involved in the proceedings in such form as the Commission may direct.(4)While issuing the notice, the Commission may, in suo moto proceedings and in other appropriate cases, designate an officer of the Commission or any other person whom the Commission considers appropriate, to present the matter in the capacity of a petitioner in the case.
