Section 103 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
103. Review of the decisions, directions and orders .- [(1) The Commission may at any time, on its own motion, or on an application of any of the persons or parties concerned, within 45 days of making such decision, directions or order, review such decision, directions or orders and pass such appropriate orders as the Commission deems fit:
Provided that power of review by the Commission on its own motion under this clause may be exercised only for correction of clerical or arithmetical mistakes arising from any accidental slip or omission.](2)Any application for such review shall be filed in the same manner as a petition under Chapter II of these regulations.
