Section 14(3) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(3)- Nothing in this Code shall bar the Commission from adopting, in conformity with the provisions of the Act, a procedure, which is at variance with any of the provisions of this Code, if the Commission, in view of the special circumstances of ,a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters.
