Section 20 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
20. Petitions and pleadings before the Commission.
- All Pleadings shall be typewritten, cyclostyled or printed neatly and legibly on one side of white paper and every page shall be consecutively numbered. Their contents should be divided appropriately into separate paragraphs, which shall be numbered serially. The Commission may from time to time issue practice directions in regard to the form and content of Pleadings, the number of copies to be filed and other related matters.
