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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(c) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(c)In particular, and without prejudice to the generality of the provisions of sub-clauses (a) and (b) of Clause 6(2) above, the Secretary shall have the following powers and perform the following duties, viz -
(i)He shall have custody of the records and the seal of the Commission.
(ii)He shall receive or cause to receive all documents, including, inter alia, petitions, appeals, applications or reference pertaining to the Commission.
(iii)He shall scrutinize documents, including, inter alia, petitions, appeals, applications or references and shall be entitled to seek clarifications or rectifications upon the same and issue appropriate directions pertaining to the acceptance or rejection of such documents.
(iv)He shall prepare or cause to be prepared briefs and summaries of pleadings presented by various parties in cases filed before the Commission.
(v)He shall carry out such functions under the Act, as may be delegated to him by the Commission, by general or special order.
(vi)He shall assist the Commission in the proceedings relating to the powers exercisable by the Commission, as directed by the Commission.
(vii)He shall provide notice for meeting, prepare the agenda for meetings and minute the proceedings of the Commission's meetings.
(viii)He shall authenticate the orders passed by the Commission.
(ix)He shall, so far as it is possible, monitor compliance of the orders passed by the Commission and shall forthwith bring to the notice of the Commission any non-compliance thereof.
(x)He shall have the right to collect from the State Government or other offices, companies and firms or any other party as may be directed by the Commission, such information and record, report, documents, etc., as may be considered necessary for the purpose of efficient discharge of the functions of the Commission under the Act and place the same before the Commission.