Section 100(2) in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
(2)Subject to the provisions of the Act the Commission shall be entitled to enforce with or without modification as the Commission may consider appropriate the decisions, directions and orders which the Regional Load Despatch Centres or the State Load Despatch Centres or the Authority may issue from time to time in terms of the power conferred on them under section 55 of the Electricity (Supply) Act, 1948 in so far as it relates to the operation of the power system or otherwise has a bearing on the inter-State grid operation.
