Section 25 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
25.
Pleadings shall be presented during working hours of the Commission in person or by any duly authorised agent or representative at the headquarters or such other filing centre or centres as may be notified by the Commission from time to time. Pleadings may also be sent by registered post with acknowledgement due to the Commission at the places mentioned above. The vakalatnama in favour of the advocate and, in the event the Pleadings are presented by an authorised agent or representative, the agent's or representative's authority shall be filed along with the relevant Pleading, if not already filed on the record of the case.
