Section 157 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
157.
Nothing in these regulations shall bar the Commission from adopting in conformity with the provisions of the applicable legal framework, a procedure, which is at variance with any of the provisions of these regulations, 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 necessary or expedient for dealing with such a matter or class of matters.
