Section 193 in Regular Licence under Haryana Electricity Regulatory Reforms Act
193. Objection.
- Seventh, with regard to Condition 16, it is suggested that HVPN and its officials should also be made accountable and liable for the losses that may be suffered by the consumers on account of any lapse or fault on the part of HVPN employees. The Commission should also consider the aspect of penalty against HVPN and its employees. It is further suggested that since HVPN is a registered company, its employees should cease to be government servants unlike HSEB employees and should not enjoy protections provided under Section 197 of the Indian Penal Code. It is proposed that a Condition be introduced in the licence to specifically mention that HVPN or its employees shall not be entitled to special protection in law and shall be liable and accountable as a company and officials of the company. Irregularity committed by such employees should be made punishable in the law of the land.
