Section 10 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
10. Representation of Consumer Associations.
(1)It shall be open to the Commission to permit any association or other bodies corporate or any group of consumers to participate in any proceedings before the Commission on such terms and conditions, including in regard to the nature and extent of participation, as the Commission may consider appropriate.(2)The Commission may, as and when considered appropriate, notify a procedure for recognition of associations, groups, forums or bodies corporate as registered consumer associations for the purpose of representation before the Commission.(3)It shall be open to the Commission for the sake of timely completion of proceedings, to allow associations or groups referred to above to make joint representations and affidavits.(4)The Commission may appoint any Officer or any other person to represent interest of the consumers in general or any class or classes of consumers as the Commission may consider appropriate.(5)The Commission may direct payment to the person (other than its Officer) appointed to represent the consumer's interest such fee, cost and expenses by such of the parties in the proceedings as the Commission may consider appropriate.
