Section 109(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(2)The Commission may review its orders or decisions if :(a)there exists an error apparent on the face of the record; or(b)any new and important matter of evidence was discovered which after the exercise of due diligence, was not within the knowledge of or could not be produced by the party concerned at the time when the order or decision was made; or(c)for any other sufficient reason.
