Section 26(vi) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
(vi)In case of any discrepancies found in the transactions of members or contravention of these Regulations, the Commission may, after giving the member of the Power Exchange an opportunity of being heard in the matter, direct, the Power Exchange to revoke the membership of such member. Any such direction will be without prejudice to action against the Power Exchange under these Regulations.
