Section 100 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
100.
(1)The Central Transmission Utility and other constituents as well as others concerned with Grid Management shall follow the regulations and directions of the Commission in the discharge of its function of regulating the Inter-State Transmission System.(2)Subject to the provisions of the Act the Commission shall be entitled to enforce with or without modification as the Commission may consider appropriate the decisions, directions and orders which the Regional Load Despatch Centres or the State Load Despatch Centres or the Authority may issue from time to time in terms of the power conferred on them under section 55 of the Electricity (Supply) Act, 1948 in so far as it relates to the operation of the power system or otherwise has a bearing on the inter-State grid operation.(3)The Commission may initiate a proceeding in regard to matters referred to in clauses (1) and (2) above either on its own motion or on an application or compliant by any person:Provided that in regard to matters covered by sub-section (9) of section 55 of the Electricity (Supply) Act, 1948 the Commission may not generally entertain any application or complaint or hold any proceedings till the decision of the Authority on the issues referred to it or till the expiry of a period of three months after the reference is made to the Authority, whichever is earlier.
