Section 21 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
21. Savings.
(1)Nothing in these Regulations shall be deemed to limit or affect the power of the Commission to issue such directives or orders as may be necessary to meet the ends of justice or to prevent abuse of the procedures laid down by the Commission.(2)Nothing in these Regulations shall bar the Commission from adopting in conformity with the provision of the Act, a procedure which is at variance with any of the provisions of these Regulations if the Commission for reasons to be recorded in writing deems it necessary or expedient for dealing with such matter or class of matters.(3)Nothing in the Regulations shall, explicitly or impliedly, bar the Commission from dealing with any matter or exercising any power under the Act for which no Regulation have been framed and the Commission may deal with such matters with powers and functions in such a manner as it thinks fit.
