Section 22 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
22. Power to relax .-(i) Nothing in these regulations shall bar the Authority from adopting in conformity with the provisions of the Act, a procedure, which is at variance with any of the provisions of these regulations, if the Authority, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters.
(ii)Nothing of these regulations shall, expressly or impliedly, bar the Authority to deal with any matter or exercise any power under sub-section (9) of section 70 the Act for which no regulations have been framed, and the Authority may deal with such matters, powers and functions in accordance with the provisions of the Act.
