Section 11 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
11. Proceedings before the Commission.
(1)The commission may, from time to time, hold such proceedings as it may consider appropriate in the discharge of its functions under the Act. The Commission may appoint an officer or any other person whom the Commission considers appropriate to represent the matter as Commission's representative in the proceedings.(2)All matters which the Commission is required under the Act to undertake and discharge through hearings of the affected parties and such other matter as the Commission may consider appropriate shall be done through proceedings.(3)All other matters may be decided by the Commission administratively through the meeting of the Chairperson and Members or by such other officers or persons to whom the powers and functions have been delegated.
