Section 11 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
11. Initiation of Proceedings.
(1)The Commission may initiate any proceedings suo motu or on a Petition filed by any affected person.(2)The notice of the initiation of the proceedings may be issued by the Commission, and the Commission may give such orders and directions as may be deemed necessary, for service of notices to the affected or interested parties, and for filing of Replies and Rejoinder in opposition or in support of the Petition in such form as the Commission may direct.(3)The Commission may, if it considers appropriate, issue orders for publication of the Petition or Rejoinder inviting comments on the issues involved in the proceedings in such form as the Commission may direct.(4)While issuing the notice of inquiry, the Commission may, in appropriate cases, designate an officer of the Commission or any other person whom the Commission considers appropriate to present the matter in the capacity of a petitioner in the case.
