Section 4 in Punjab State Electricity Regulatory Commission Procedure for filing Appeal before the Appellate Authority Regulations, 2005
4. Miscellaneous.
(1)Subject to the provisions of the Electricity. Act, 2003 and these Regulations, the Commission may, from time to time, issue orders and practice directions in regard to the implementation of these Regulations and procedure to be followed on various matters, which the Commission has been empowered by these Regulations to direct and matters incidental or ancillary thereto.(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.(3)The Commission may, at any time, add, vary, alter, modify or amend any of the provisions of these Regulations.
