Section 22 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
22. Orders of the Commission.
(1)The Commission shall pass orders on the petition and the Chairperson and the Members of the Commission, who heard the matter shall sign the orders [Such orders shall not be, afterwords, altered or added, unless and except there is in the case of any clerical or mathematical errors arising there from any oversight or omission.] [Added by Notification No. HPERC/151/2007, dated 14.1.2008 (w.e.f. 1.1.2005).][***] [Omitted '(2)' by Notification No. HPERC/151/2007, dated 14.1.2008 (w.e.f. 1.1.2005).](3)The order shall contain a statement and counter statement of the facts in brief, the points or issues for determination, the decision thereon and the reason for such decision.(4)The reasons given by the Commission in support of the orders, including those by the dissenting member, if any, shall form a part of the order and shall be available for inspection and supply of copies in accordance with these regulations.(5)The Commission shall have the powers to pass such interim orders or give directions in any proceeding, hearing or matter before the Commission, as it may consider it to be appropriate.(6)All orders, directions and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an officer empowered in this behalf by the Chairperson and bear the official seal of the Commission.(7)All final orders of the Commission shall be communicated to the parties in the proceeding under the signature of the Secretary or an officer empowered in this behalf by the Chairperson or the Secretary.
