Section 29(8) in The Orissa Electricity Reform Act, 1995
(8)The Commission may revoke a final order at any time, but before revoking a final order the Commission shall give notice.(a)stating that it proposes to revoke the order and setting out its effect; and(b)specifying the period not being less than thirty days from the date of publication of the notice within which representations or objections to the proposed revocation may be made, and shall consider any representations or objections which are duly made and not withdrawn within ten days of the receipt thereof.
