Section 4(2) in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005
(2)If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may, by general or special order, do or undertake or permit the Appellate Authority to do or undertake things not being inconsistent with the provisions of the Act which in the opinion of the Commission are necessary or expedient for removing the difficulty.
