Section 109 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
109. Review of the decisions, directions, and orders.
(1)Within 30 days after making any decision, direction or order (other than an award by the Commission in any arbitration), the Commission may on its own motion or on the application of any party or person concerned review any order or decision against which an appeal has been referred for the reasons set forth in sub- regulation (2) below.(2)The Commission may review its orders or decisions if :(a)there exists an error apparent on the face of the record; or(b)any new and important matter of evidence was discovered which after the exercise of due diligence, was not within the knowledge of or could not be produced by the party concerned at the time when the order or decision was made; or(c)for any other sufficient reason.(3)The Commission may on its own motion or on the application of any party correct any clerical or arithmetical errors in any order passed by the Commission.(4)An application for such review shall be filed in accordance with Chapter II of these Regulations.
