Section 11 in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
11. Miscellaneous.
(1)The Chairperson may invite any person who is not a Member of the State Advisory Committee as a special invitee to aid and assist the Members of the State Advisory Committee on any matter on the agenda of its meeting.(2)Subject to the provisions of the Electricity Act, 2003 and these Regulations, the Commission may, from time to time, issue orders and practice directions in regard to the implementation of these Regulations and procedure to be followed on various matters.(3)The Commission may, at any time, add, vary, alter, modify or amend any of the provisions of these Regulations.(4)If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may, by general or special order, do or undertake or permit the Committee to do or undertake things which in the opinion of the Commission are necessary or expedient for removing the difficulties.(5)These Regulations shall supersede the earlier guidelines framed by the Commission for establishment and functioning of the State Advisory Committee.--------
