Section 23 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
23. Miscellaneous.
- 23.1. The interpretation of the provisions of the regulation shall be made by the Commission either upon itself noticing any difficulty in giving effect to the same or on a request of any of the stakeholders to cause interpretation of any provision. The decision of the Commission is final in the matter.23.2Nothing in this Regulation shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary to meet the ends of justice or to prevent abuse of process of the Commission.23.3Nothing in this Regulation shall bar the Commission from adopting a procedure, which is at variance with any of the provisions of this Regulation, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for so doing in order to deal with such a matter or class of matters.23.4Nothing in this Regulation shall, expressly or impliedly, bar the Commission to deal with any matter or exercise any power under the Act, 2003 or Reform Act, 1998 for which no provisions have been framed, and the Commission may deal with such matters, powers and functions in a manner it deems fit in appropriate case.
