Section 8 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
8. Delegation of Powers.
(1)Save and except the powers exercisable under sections 14,18,86,91, 94 and 181 of the Act, the Commission may, by a general or special order in writing, delegate to any Member, Secretary or officer of the Commission such of powers and functions under the Act as it may deem necessary, subject to such terms and conditions, if any, as may be stated in such order.(2)The Chairperson may delegate to the officers of the Commission such functions, which may be required by these regulations to be exercised by the Secretary, on such terms and conditions as the Chairperson may direct for the purpose.(3)In the absence of the Secretary, such other officers of the Commission, as may be designated by the Chairperson, may perform all or any of the functions of the Secretary.Chapter - II General Provisions Concerning the Proceedings before the Commission
