Section 6(7) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(7)The Commission at all times shall have the authority, either on an application made to it any interested or affected party or suo motu, to entertain, review, revoke, revise, modify, amend, alter or otherwise change any order passed or action taken by the Secretary or the officers of the Commission, if the Commission considers the same to be appropriate.
