Section 43 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
43. Review of the decisions, directions and orders.
(1)The Commission may on its own or on the application of any of the persons or parties concerned within 30 days of the making of any decision, direction or order, review such decision, directions or orders on the ground that such decision, direction or order was made under a mistake of fact, ignorance of any material fact or any error apparent on the face of the record.(2)An application for such review shall be filed in the same manner as a petition under Chapter II of these regulations.
