Section 7(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(5)The Commission shall always have the authority, either on an application made by any interested or affected party, or suo motu, to review, revoke, revise, modify, amend, alter or otherwise change any order made or action taken by the Secretary or other officers of the Commission, if the Commission considers it to be appropriate.
