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State of Uttar Pradesh - Section

Section 145 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

145.

The Commission may make such order or orders as it thinks fit in terms of the applicable legal framework and regulations made by the Commission, for collection of information, inquiry', investigation, entry, search and seizure and without prejudice to the generality of its powers in regard to the following :
(a)The Commission may, at any time, direct the Secretary or anyone or more officers or consultants or any other person as the Commission considers appropriate to study, investigate or furnish information with respect to any matter within the purview of the Commission under the applicable legal framework.
(b)The Commission may for the above purpose give such other directions as it may deem fit and specify the time within which the report is to be submitted or information furnished.
(c)The Commission may issue or authorize the Secretary or an officer to issue directions to any person to produce before it and allow to be examined and kept by an officer of the Commission specified in this behalf the books, accounts, etc. or to furnish to an officer information, etc. as provided in the applicable legal framework and regulations made by the Commission.
(d)The Commission may, for the purpose of collecting any information, particulars or documents which the Commission considers necessary in connection with the discharge of its functions under the applicable legal framework, issue such directions and follow any one or more of the methods provided for in the applicable legal framework.
(e)If any such report or information obtained as specified in the applicable legal framework or in these regulations appears to the Commission to be insufficient or inadequate, the Commission or the Secretary or an officer authorized for the purpose may give directions for further inquiry report and furnishing of information.
(f)The Commission may direct such incidental, consequential and supplementary matters be attended to which may be considered relevant in connection with the above.