Section 9 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
9. Secretary of the Commission.
(1)The Secretary shall act under the supervision and control of the Chairperson. In particular and without prejudice to the generality of this provision, the Secretary shall have the following powers and perform the following duties:(a)he shall have the custody of the seal and records of the Commission and shall exercise such functions as are assigned to him by these regulations or otherwise by the Commission or the Chairperson;(b)he shall receive or cause to be received all petitions, applications or references on behalf of the Commission;(c)he shall prepare or cause to be prepared briefs and summaries of all pleadings of the parties in cases before the, Commission;(d)he shall assist the Commission in the proceedings relating to the powers exercisable by the Commission;(e)he shall authenticate the orders passed by the Commission,(f)he shall ensure compliance of the order passed by the Commission; and(g)he shall have the right to collect from the Punjab Government or other offices, companies or firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of expedient discharge of the functions of the Commission under the Act and place the said information before the Commission.(2)The Commission may delegate to its Officers such functions including functions allowed by these regulations to be exercised by the Secretary on such terms and conditions as the Commission may specify for the purpose.(3)The Secretary, with the approval of the Chairperson, may delegate to any Officer of the Commission any function required by these regulations or otherwise, to be exercised by the Secretary.(4)In the absence of the Secretary, such other Officer of the Commission, as maybe nominated by the Chairperson, may exercise the functions of the Secretary.(5)The Commission shall have the authority, either on an application made by any interested or affected party or suo motto, to review, revoke, recall, revise, modify, amend or alter any order made or action taken by the Secretary or the Officers of the Commission.
