Section 49(5) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(5)The Commission shall duly take into account while deciding the matter the report or the opinion given by the person, the reply filed by the parties, and if considered necessary direct the examination before the Commission of the person giving the report or the opinion. The Commission shall not be bound to accept any report or the opinion given by its Officers or consultants as conclusive.
