Section 21B in The Electricity Regulatory Commissions (Amendment) Act, 2001
21B. Special provision relating to giving of directions.-
Notwithstanding anything contained in this Act, where any Joint Electricity Regulatory Commission is constituted under section 21A,-(a)the Government of the State for which the Joint Electricity Regulatory Commission is constituted shall be competent to give any direction under this Act only in cases where such direction relates to a matter within the exclusive territorial jurisdict on of the State;(b)the Central Government alone shall be competent to give any direction under this Act where such direction relates to a matter within the territorial jurisdiction of two or more States or pertains to a Union territory if the participating Governments ail to reach an agreement or the participating States or majority of them request the Central Government to issue such directions.".
