Section 10(2) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
(2)Nothing in these Regulations shall bar the Commission from adopting in conformity with provisions of the Act, a procedure which is at variance with any of the provisions of these Regulations, if the Commission, in view of the special circumstances of a matter or a class of matters, deems it just or expedient for deciding such matter or class of matters.
