Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Electricity Regulatory Commission (Service of notices, process and other documents) Order, 2000 CONTENTS Central Electricity Regulatory Commission (Service of notices, process and other documents) Order, 2000 Central Electricity Regulatory Commission, Noti. No. 7/1(1)/99- CERC, dated January 31, 2000, published in the Gazette of India, Extra., Part III, Section 4, dated 4th February, 2000, p. 2, No. 15 [Advt./III/IV/Exty/150/99] In exercise of the powers conferred under clause (1) of Regulation 42 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and all other powers enabling in this behalf, the Central Electricity Regulatory Commission makes the following order: (1) This order shall be called the Central Electricity Regulatory Commission (Service of notices, process and other documents) Order No. 1/2000. (2) This order shall come into force with immediate effect and shall remain in force until further order. (3) Where the parties to a proceeding have nominated a Nodal Officer, the service of notices, processes and other documents by the parties shall be made through a reputed courier, in addition to service through the Registered Post/ Acknowledgement Due. For the purpose of this order, a "reputed courier" means a courier having effective network of service throughout the territory of India. (4) The copies of the receipt/acknowledgement in proof of service shall be filed by the parties before the Commission, duly supported by affidavit.