Section 25(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(2)In case the Commission nominates an arbitrator or arbitrators for settling the dispute, 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 involved in the arbitration and also of specific directions, if any, issued by the Commission.
