Section 10 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
10. Initiation of proceedings.
(1)The Commission may initiate any proceeding suo motu or on a petition filed by any affected or vested person.(2)The notice of initiation of the proceedings may be issued by the Commission and it may give such orders or directions as may be deemed necessary for service of notices to the concerned parties, the filing of reply and rejoinder in opposition or in support of the petition in such form as it may direct. The Commission may, if it considers appropriate, issue orders for advertisement of the petition inviting comments from interested parties, on the issues involved in the proceedings in such form as the Commission may direct.(3)While issuing the notice of inquiry, the Commission may, in appropriate cases, designate an Officer of the Commission or any other person whom the Commission considers appropriate to present the matter in the capacity of a petitioner in the case.
