Section 7 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
7. Authorised representative to appear before Commission.
(1)A person may appear himself or may authorise any of his employees or any other person to appear before the Commission and to act and plead on his behalf.(2)A person may authorise an advocate or a member of any statutory professional body as the Commission may from time to time recognise for the purpose, to represent him and to act and plead on his behalf before the Commission.(3)The Commission may, from time to time, decide the terms and conditions subject to which a person may authorise any other person to represent him and to act and plead on his behalf and the type of authorisation to be provided to the Commission for the purpose.(4)Notwithstanding the above, the Commission may allow any consumer group or association or any person duly authorized by such consumer group or association to appear in any proceeding before the Commission or to participate in any meeting as the Commission may consider to be appropriate.
