Section 6 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
6. Officers of the Commission.
(1)The Commission shall have the power to appoint Officers including the Commission Secretary for discharging various duties. The Commission shall also specify the qualifications, experience and other terms and conditions for the appointment/ recruitment.(2)The Commission may delegate to its Officers such functions including the functions to be exercised by the Commission Secretary on the specified terms and conditions.(3)The Commission Secretary shall have the custody of the seal and records of the Commission and shall exercise such functions as are assigned to him by these Regulations or otherwise by the Commission.(4)In particular and without prejudice to the generality of the provision of the sub-clause (2) above, the Commission Secretary shall have the following functions, namely:-(i)He shall receive or cause to receive all petitions, applications, other fillings or references pertaining to the Commission;(ii)He shall prepare or cause to prepare the briefs and summaries of all such filing presented before the Commission;(iii)He shall assist the Commission in proceedings conducted by the Commission;(iv)He shall authenticate the orders passed by the Commission;(v)He shall ensure compliance of the orders passed by the Commission; and(vi)He shall have the right to collect from the State Governments, Central Government and -their agencies, the Licensees or other offices, companies and firms or any other person 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.(5)In the absence of the Commission Secretary, such other officer of the Commission, as may be authorized by the Commission, may exercise all the functions of the Commission Secretary.(6)The Commission shall always have the authority, either on an application made by any interested or affected party or suo moto, to review, revoke, revise, modify, amend, alter or otherwise change any order made or action taken by the Commission Secretary or other officers of the Commission, if the Commission considers it to be appropriate.
