Section 48 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
48. Procedure for arbitration.
(1)The arbitrator after hearing the parties shall pass a speaking award giving reasons for the decision on all issues arising for adjudication and forward the award to the Commission within such time as the Commission may specify.(2)The Commission shall give notice of the award given by arbitrator or arbitrators appointed by the Commission to the parties concerned and shall give an opportunity to the parties to file objection to the award and reply to the objections within such time as the Commission may direct.(3)The Commission shall proceed to hear the parties on the award. The procedure to be followed by the Commission shall be as far as possible the same as in the case of hearing before the Commission provided for in Chapter II of these Regulations above, provided that the hearing shall be confined to the objections raised to the award given by the arbitrator.(4)The Commission shall be entitled to pass appropriate orders, as it thinks fit after giving an opportunity for hearing to the parties.(5)The cost of arbitration and proceedings before the Commission shall be borne by such parties and in such sums as the commission may direct.(6)The practice or procedure to be followed in connection with any such adjudication or settlement shall be the same as laid down in the Arbitration and Concilliation Act, 1996.
