Section 63 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
63. Saving of inherent powers of the Commission.
- (i) Nothing in these Regulations shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary for meeting the ends of justice or to prevent the abuse of the process of the Commission.(ii)Nothing in these Regulations shall bar the Commission from adopting in conformity with the provisions of the Act, a procedure, which is at variance with any of the provisions of these Regulations including summary procedures, if the Commission, in view of the special circumstance of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for so dealing with such a matter or class of matters.(iii)Nothing in these Regulations shall bar the Commission to deal with any matter or exercise any power under the Act for which no regulations have been made, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.
