Section 112 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
112.
Nothing in these Regulations shall bar the Commission from adopting a procedure for dealing with matters in conformity with the provisions of the Act, 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 it necessary or expedient.
