Section 9 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
9. Secretary of the Commission.
(1)The Secretary is the Principal Officer of the Commission and shall perform such functions as are assigned to him by these regulations or otherwise by the Commission or the Chairperson.(2)In particular and without prejudice to the generality of the above provisions, the Secretary shall have the following powers and perform the following duties, namely:-(a)He shall have the custody of the seal and records of the Commission;(b)He shall receive or cause to receive all petitions, applications or references on behalf of the Commission;(c)He shall prepare or cause to be prepared briefs and summaries of all pleadings before the Commission in the discharge of its function in this regard and that such summary shall indicate the names of the parties and the relief sought in verbatim without going into the merits of the pleading;(d)He shall assist in the proceedings conducted by the Commission;(e)He shall issue certified copies of the order passed by the Commission;(f)He shall ensure compliance of the orders passed by the Commission as stated in regulation 54 of these regulations;(g)He shall have the right to collect from the Government or other offices, companies and firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act and place the information before the Commission;(h)He shall prepare the minutes of the meetings of the Commission and record the decisions of the Commission in the minutes book to be kept for the purpose.(3)The Secretary may, with the approval of the Commission, delegate to any other officer of the Commission any function required by these regulations or otherwise, to be exercised by the Secretary.(4)In the absence of the Secretary, such other officer of the Commission, as may be designated by the Chairperson, may exercise all the functions of the Secretary.(5)The Chairperson may delegate to the officers such functions including functions that may be required by these regulations to be performed by the Secretary on terms and conditions to be specified for the purpose.(6)The Commission shall at all times have the authority, either on an application made to it by any interested or affected party or suo motu to entertain, review, revoke, revise, modify, amend, alter or otherwise change any order passed or action taken by the Secretary or the officers of the Commission, if the Commission considers the same to be appropriate.
