Section 61 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
61. Where a petition is dismissed in default or decided ex parte , the person aggrieved may file an application within 30 days from the date of such dismissal or being proceeded ex parte , as the case may be, for recall of the order passed, and the Commission may recall the order on such terms as it thinks fit, if the Commission is satisfied that there was sufficient cause for the non-appearance when the petition was called for hearing.
