Section 78 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
78. Repeal and Savings.
(1)The provisions of the Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002 shall stand repealed with the coming into force of these Regulations.(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken including any order or notice made or issued or any instrument executed or direction given under the repealed regulations shall be valid and shall be deemed to have been done or taken under the corresponding provisions of these Regulations.Appendix - 1Form 1(See Regulation 10)General Heading for ProceedingsBefore the Punjab State Electricity Regulatory Commission, ChandigarhFile No.Case No.(To be filled by the Office)In The Matter of :(Gist of the purpose of the petition or application)AndIn The Matter of :(Names and full addresses of the petitioners/applicants and names and full addresses of the respondents).Appendix - 2Form 2(See Regulation 10)Before the Punjab State Electricity Regulatory Commission, ChandigarhFile No.Case No. (To be filled by the Office)In The Matter of :(Gist of the purpose of the petition or application)AndIn The Matter of :(Names and full addresses of the petitioners/applicants and names and full addresses of the respondents)AffidavitI, _________ Son of _____ aged ______ residing at ______ do hereby solemnly affirm and state as follows :
