Section 4 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
4. Language of the Commission.
- (i) Unless otherwise permitted by an order of the Commission, the Proceedings of the Commission shall be conducted in English/Hindi/any other language notified by Govt. of NCT of Delhi for conduct of official business.(2)No Petition, document or other material contained in any language other than those included in Clause 4(i) above may be accepted by the Commission, unless the same is accompanied by a translation thereof in one of such languages.(3)Any translation which is agreed to, by the parties to the Proceedings, or which any of the parties may furnish with an authenticity certificate of the person who had translated the same in a language recognised by the Commission, may be accepted by the Commission as a true translation.(4)The Commission may in appropriate cases direct translation of the petitions, pleadings, documents and other material to English by an officer or person designated by the Commission for the purpose.
