Section 22(ii) in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
(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.
