Section 12 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
12. Recognition of consumers Associations.
(1)the Commission may permit any association or other bodies corporate or any group of consumers to participate in any proceedings before the Commission.(2)The Commission may for the sake of timely completion of proceedings, direct bunching of associations/groups referred to above so that they can make collective affidavits.(3)The Commission may as and when considered appropriate notify a procedure for recognition of associations, group, forum or bodies corporate as registered consumer association for purpose of representing before the Commission.
