Section 44(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(2)The Commission may permit such person or persons as it may consider appropriate to participate in the Proceedings before the Commission (hereafter, an intervener) if, on the report received from the Officer, the Commission considers that the participation of such person or persons will facilitate the Proceedings and the decision in the matter. The Commission shall determine the extent to which intervenors shall be entitled to receive copies of pleadings.
