Section 109(1) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(1)Within 30 days after making any decision, direction or order (other than an award by the Commission in any arbitration), the Commission may on its own motion or on the application of any party or person concerned review any order or decision against which an appeal has been referred for the reasons set forth in sub- regulation (2) below.
