Section 37 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
37. Withdrawal of registration.
- The Commission may for reasons to be recorded in writing and after giving the Power Exchange an opportunity of being heard, withdraw or cancel the registration accorded to the Power Exchange in any of the following events :(i)If the functioning of the Power Exchange is in persistent violation of the terms and conditions of these regulations or terms of registration if any;(ii)If the Power exchange indulges in any persistent malpractice;(iii)In case the net worth of the Power exchange reduces at any time below the specified amount and is not replenished as provided in these Regulations;(iv)In case the Power Exchange fails to comply with any direction of the Commission
