Section 20 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
20. Adjudication/Arbitration.
(1)The adjudication or arbitration of disputes which under the Act are within the scope and jurisdiction of the Commission may be commenced on an application made by any of the parties to the dispute.(2)The Commission shall issue notice to the concerned parties to show cause as to why the dispute between the parties should not be either adjudicated by the Commission or settled through arbitration.(3)The Commission may, after hearing the parties to whom notices have been issued and if satisfied that no reason or cause has been shown against the request for adjudication or for arbitration, pass an order directing that the disputes shall be adjudicated by the Commission or that the Commission shall refer the matter to arbitration of a person or persons to be nominated by the Commission.
