Section 32 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
32.
The Commission may admit the case for hearing without requiring the attendance of the party. The Commission shall not pass an order refusing admission without giving the party concerned an opportunity to show cause why the case should not be refused. The Commission may require the petition to be served on a licensee or other respondent named in it or any other person as the Commission may consider appropriate and hold a preliminary hearing to decide on the admission of the case.
