Section 103 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
103. Review of the decisions, directions and others.
(1)Within 60 days after making of any decision, direction or order, the Commission may on its own motion or on the application of any of the persons or parties concerned, correct any clerical/arithmetical errors, or review such order, decision or direction and pass such appropriate orders as the Commission thinks fit.(2)The application for such review shall be filed in the same manner as a petition under Chapter II of these Regulations.
