Section 10 in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006
10. Savings.
(1)Nothing in the Regulations shall limit, abridge or reduce the power of the Commission to issue such directives or orders as may be necessary to meet the end of the justice or to prevent abuse of the procedures laid down by the Commission.(2)Nothing in these Regulations shall prevent the Commission from following a procedure different from the provisions of the Regulations in extraordinary cases if the Commission feels it necessary for reasons to be recorded in writing or in public interest.(3)Nothing in the Regulations shall, explicitly or implicitly, prevent the Commission from dealing with any issue or exercising any power under the Act or the Rules and Regulations issued under the Act and to deal with such matters, and exercise such powers and functions in such manner as it thinks proper.
