Section 7 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
7. Authorised representative to appear before Commission.
(1)A person may appear himself or may authorize any of his employees to appear before the Commission and to act and plead on his behalf.(2)A person may authorize an advocate or a registered consultant or a member of any statutory professional body holding a Certificate of practice to act and plead on his behalf before the Commission.(3)Notwithstanding the above, the Commission may allow any consumer group or association or any persons duly authorised by such consumer group or association to appear in any proceedings before the Commission or in any meetings before the initiation of the proceedings, as the Commission may consider appropriate.
