Section 18 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
18. Powers to relax rules.
- Where the State Government is satisfied that the operation of any of these rules causes undue hardship in any particular case, it may, by order relax the requirements of that rule to such extent and subject to such condition as it may consider necessary for dealing with the case in just and equitable manner.Form I(See Rule 5)(Form of an oath of office for chairperson or member of the Commission)I,...............................having been appointed as chairperson/member of the Commission do swear in the name of God/solemnly affirm that I will faithfully and conscientiously discharge my duties a chairperson/member to the best of my ability, know ledge and judgment, without fear or favour, affection or ill will.FORM II(See Rule 5)(Form of an oath of secrecy for Chairperson/Member of the Commission)I,.............................having been appointed as chairperson/member of the Commission do swear in the name of God/solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration shall become known to me as Chairperson/Member of the said Commission except as may be required for the due discharge of my duties as chairperson/member.
