Section 61 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
61. Application and Scope. - (1) Save as otherwise provided by any law for the time being in force and unless the parties have otherwise agreed, this Part shall apply to conciliation of disputes arising out of legal relationship, whether contractual or not and to all proceedings relating thereto.
(2)This Part shall not apply where by virtue of any law for the time being in force certain disputes may not be submitted to conciliation. 62. Commencement of conciliation proceedings(1)The party initiating conciliation shall send to the other party, a written invitation to conciliate under this Part, briefly identifying the subject of the dispute.(2)Conciliation proceedings shall commence when the other party accepts in writing the invitation to conciliate.(3)If the other party rejects the invitation, there will be no conciliation proceedings.(4)If the party initiating conciliating does not receive a reply within thirty days from the date on which he sends the invitation or within such other period of time as specified in the invitation, he may elect to treat this as a rejection of the invitation to conciliate and if he so elects, he shall inform in writing the other party accordingly.
