Section 83 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
83.
Nothing in these regulations shall, expressly or impliedly, bar the Commission dealing with any matter or exercising any power under the Central Act for which no regulations have been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.
