Regulation
No |
Chapter |
|
| 7 |
I |
The proceedings of the Commission
shall be conducted in English, or in Hindi, if permitted by the Commission. |
| 13(3) |
I |
In particular and without prejudice
to the generality of the above provisions, the Secretary shall have the following powers
and perform the following duties namely; |
| 13(3)(g) |
I |
he shall have the right to collect
from the Central Government or other offices, companies and firms or an other party as may
be directed by the Commission of efficient discharge of the functions of the Commission
under the Act and place the information before the Commission. |
| 18(1) |
I |
It shall be open to the Commission to
permit any association/forum or other bodies corporate or any group of consumers to
participate in any proceedings before the Commission. |
| 18(2) |
I |
It shall be open to the Commission
for the sake of timely completion of proceedings, to direct grouping of the
associations/forums referred to above, so that they can make collective affidavits. |
| 18(3) |
I |
The Commission may, as and when considered appropriate,
notify a procedure for recognition of associations, group, forum or bodies corporate as
registered consumer association for purposes of representation before the Commission |
| 21 |
|
Quorum |
|
II |
The Quorum for the proceedings before
the Commission shall be there. |
| 22 |
II |
No Member including Ex-officio Member, shall exercise
his vote on a decision unless he is present during all the substantial hearings of the
Commission on such matter. |
| 54(4) |
II |
The Commission may direct the parties
to file written note of arguments or submissions in the matter. |
| 80 |
V |
Any generating company as specified
in clause 79(I) proposing to enter into any agreement for supply of electricity between
the generating company and any buying party shall get the approval of the Commission for
the Tariff before entering into such contracts. |
| 81 |
V |
The Commission shall frame from time
to time guidelines in matters relating to electricity Tariff in terms of section 13(g) of
the Act which shall be notified. |
| 84 |
V |
The Commission may work out
appropriate incentive schemes for generating and transmission utilities for better
performance, which may be notified from time to time. |
| 85 |
V |
The Commission may, if considered
appropriate, approve differential tariffs linked to factors like time of day Metering
(TOD) any payment terms with built in incentives for timely payment of bills. |
| 91 |
V |
Any utility found to be charging a
tariff different from the one approved by the Commission shall be deemed to have not
complied with the directions of the Commission and shall be liable to penalties under
section 45 of the Act, without prejudice to any other proceedings and penalty to which it
may be liable under any other Act. Any excess charge of tariff by any utility in any year
shall be dealt with as per the directions of the Commission. |
| 95 |
V |
The Commission may require any
utility to prepare and the Commission may approve the code concerning planning,
development, connection/use of Inter-State Transmission System and integrated operation
and grant of transmission licence which shall be notified as Indian Electricity Grid Code
(IEGC). |
