Section 18 in Madhya Pradesh Electricity Regulatory Commission (Demand Side Management) Regulations, 2016
18. Savings.
(1)The Commission may, at any time add, vary, alter, modify or amend any provisions of these regulations.(2)If any difficulty arises in giving effect to the provisions of these Regulations, the Commission may, by general or specific order, make such provisions not inconsistent with the provisions of the Act, as may appear to be necessary for removing the difficulty(3)The Commission may, from time to time, issue orders and practice directions in regard to the implementation of the regulations and procedures to be followed.(4)All disputes arising under these regulations shall be decided by the Commission based on an application made by the person aggrieved.
