Section 12(2) in The Haryana Electricity Reform Act, 1997
(2)If any dispute arises between the Commission and the State Government as to whether or not a question is a matter of policy or whether a policy direction issued by the State Government adversely affects or interferes with the exercise of the functions of the Commission, the same shall be referred to the Central Electricity Authority and the decision given by the Central Electricity Authority shall be final and binding. The Central Electricity Authority may appoint one or more members of the Authority to act on behalf of the Authority in relation to any matter referred to under this sub-section.
