Section 100(3) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
(3)The Commission may initiate a proceeding in regard to matters referred to in clauses (1) and (2) above either on its own motion or on an application or compliant by any person:Provided that in regard to matters covered by sub-section (9) of section 55 of the Electricity (Supply) Act, 1948 the Commission may not generally entertain any application or complaint or hold any proceedings till the decision of the Authority on the issues referred to it or till the expiry of a period of three months after the reference is made to the Authority, whichever is earlier.
