Section 28 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
28. Procedure for adjudication, settlement and passing of award.
(1)In case the Commission acts as the arbitrator, the procedure to be followed shall be as far as possible the same as in the case of hearing before the Commission provided in Chapter II of these Regulations.(2)In case the Commission nominates an arbitrator or arbitrators to adjudicate and settle the disputes, such arbitrator or arbitrators may follow such procedure as they may consider appropriate, consistent with the principles of natural justice and fair opportunity to be given to the parties to arbitration and shall follow specific directions issued by the Commission.(3)The arbitrator or arbitrators, as the case may be shall, after haring the parties pass an award giving reasons for the decision on all issues arising for adjudication and forward the award with relevant documents to the Commission within such time as the Commission may direct.(4)Pursuant to receipt of award, the Commission shall issue notice to the parties concerned giving opportunity to file objection to the award and rejoinder to such objection if any, within the time specified by the Commission.(5)The award made by the Commission or the arbitrators, as the case may be, shall be an award under the Arbitration and Conciliation Act, 1996.
