Section 18 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
18. Power to remove difficulty:
- If any difficulty arises in giving effect to any of the provisions of these regulations, the Commission may, on its own motion or on the matter being brought before it by any person, the Distribution Licensee or a group or association of consumers, issue such general or special order, not inconsistent with the provisions of the Electricity Act, 2003, as it may consider necessary or expedient for the purpose of removing the difficulty'.
