Section 20 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
20. Presentation and scrutiny of the pleadings, etc.
(1)All petitions shall be filed with specified number of copies and each set of the petition shall be complete in all respects. The fees as may be prescribed by the Commission shall be payable along with the petition.(2)All petitions shall be presented in person or by any duly authorised agent or representative at the headquarters or such other filing centre or centres as may be notified by the Commission, from time to time, and during the time notified. The petitions may also be sent by registered post with acknowledgment due to the Commission at the place mentioned above. The vakalatnama in favour of the advocate and in the event the petitions are presented by the authorised agent or representative, the document authorising the agent or representative shall be filed along with the petition, if not already filed on the record of the case.(3)Upon the receipt of the petition, the designated officer (the officer of the Commission designated for the purpose) shall acknowledge the receipt by stamping and endorsing the date of its receipt / presentation and shall issue an acknowledgment. In case the petition is received by registered post, the date on which the petition is actually received at the office of the Commission shall be taken as the date of the presentation of the petition.(4)The presentation and receipt of the petition shall be duly entered in the register maintained for the purpose by the office of the Commission.(5)The designated officer may decline to accept any petition which does not conform to the provisions of the Act or the regulations or directions given by the Commission or otherwise defective or which is presented otherwise than in accordance with the regulation or directions of the Commission. Provided no petition shall be refused for defect in the pleadings or in the presentation, without giving an opportunity to the person filing the petition to rectify the defect within the time which may be given for the purpose. The designated officer shall advise in writing the person filing the petition of the defects in the petition filed and it shall be the responsibility of the person filing the petition / application to rectify the discrepancies pointed out by the designated officer within the prescribed time.(6)A person aggrieved by any order of the designated officer in regard to the presentation of the petition may request the matter to be placed before the Secretary of the Commission for appropriate orders.(7)The Chairperson or any member designated by the Chairperson for the purpose shall be entitled to call for the petition presented by the party and give such directions regarding the presentation and acceptance of the petition as considered appropriate.(8)If after scrutiny, the petition is accepted by the Secretary or by the Chairperson or the Member of the Commission, the petition shall be duly registered and given a number in the manner to be specified the Commission. Petition thus registered shall be placed before the Commission for admission.(9)The Commission may admit the petition for hearing without requiring the attendance of the party. The Commission shall not pass un order refusing admission without giving the party concerned an opportunity of being heard. The Commission may also desire to hear respondents.(10)If the Commission admits the petitions, it may give such orders and directions, as may be deemed necessary, for service of notices to the respondent and other affected or interested parties for the filing of replies and rejoinder in opposition or in support of the petition.(11)The Commission while ordering notice/publication shall determine dates for -(a)filing counter or objections;(b)rejoinders, if any, to the counters or objections;(c)hearing on the pleadings.The respondents and or third parties shall file their respective counters or objections on or before the specified dates, after serving a copy on the other parties to the proceedings
