Section 14(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(3)In the event any matter is pending before the Commission and the person to be served has authorised a representative to appear for or represent him in the matter, such representative shall be deemed to be duly empowered to take service of the notices and summons on behalf of the person concerned in all matters and the service on such representative shall be taken as due service on the person to be served. It shall be the duty of such representative to duly inform the person whom he represents of the service of the notices.
