Section 5 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
5. Power to review, revoke, etc., orders made or action taken .-The Authority shall have the power 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 any officer of the Authority, if the Authority considers the same to be appropriate.
