Section 13 in The M.P. Vidyut Sudhar Adhiniyam, 2000
13. Arbitration of dispute between State Government and Commission.
(1)If any dispute or difference arises between the Commission and the State Government on the matters specified in Section 12, the same shall be referred to the Central Commission for decision.(2)On such reference being made the person appointed shall as far as possible decide the reference within 90 days, and his decision on the matter shall be final and binding.
