Section 9(6) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(6)The Commission shall at all times have the authority, either on an application made to it by any interested or affected party or suo motu to entertain, review, revoke, revise, modify, amend, alter or otherwise change any order passed or action taken by the Secretary or the officers of the Commission, if the Commission considers the same to be appropriate.
