Central Electricity Regulatory Commission

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Shri Ravinder Singh Dhillon has joined as Member (Finance) CERC w.e.f. 17^th February, 2025

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Website Last Updated on 20.02.2025

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Draft Regulation / Discussion Paper for Consultation

Draft Central Electricity Regulatory Commission (Cross Border Trade of Electricity) (Second Amendment) Regulations, 2024 (Last date Extended:- 07.02.2025)Read more...
Draft Central Electricity Regulatory Commission (Recruitment, Control and Service conditions of Staff) (Seventh Amendment) Regulations, 2024 (Last date:- 08.12.2024) Read more...

Latest Regulations

Engagement of Individual Consultant at the level of Advisor Engineering Division of CERC. Last date:- 19 March, 2025. Read more...

Engagement of Staff Consultants in the Engineering Division of CERC. Last date:- 13 March, 2025. Read more...

Engagement of individual Consultant at the level of Advisor on contract basis in the Legal Division of CERC. Last date:- 7 March, 2025. Read more...

Engagement of Staff Consultants in Legal division of CERC. Last date:- 7 March, 2025. Read more...

Central Electricity Regulatory Commission (Conduct of Business) (First Amendment) Regulations, 2025.Read more...

Central Electricity Regulatory Commission (Appointment of Consultants) (Fifth Amendment) Regulations, 2025.Read more...

Notice-IV regarding hearing of tariff petitions.
CERC Internship Scheme

"With reference to entry 8 of Clarifications, issued vide CERC letter dated 04.07.2022 bearing no. L-1/266/2022, it is observed that most of the stakeholders are submitting Bank Guarantees without ensuring compliance with the SFMS (Structured Financial Messaging System) requirement, as mandated by RBI. This is causing delays in processing the refund requests. Stakeholders are therefore requested to ensure due conformity of Bank Guarantees to SFMS requirements at the time of submission of the same."

Clarifications to various issues raised by the Stakeholders in response to CERC letter dated 04.07.2022 bearing no. L-1/266/2022
1. Revised Affidavit Format PDF, Word
2. Revised Bank Guarantee Format - Annexure 2 PDF, Word
3. List of eligible Purchasing Entities for refund of differential Amounts - Annexure 3
4. Bank Mandate Form - Annexure 4
5. CERC Bank Account details for Bank Guarantee purposes

6. Extension of the validity period of the Bank Guarantee(s) – reg.

Refund of Amounts against submission of Bank Guarantees, as per Hon'ble Supreme Court's Orders dated 09.05.2022 and 17.05.2022 in Civil Appeal No. 4801 of 2018 ;
BANK GUARANTEE FORMAT (Word)

Advisory: All concerned are requested to deposit their fees/surcharge to the CERC through the online Payment Gateway only as per CERC (Payment of Fees) Regulations, 2022(Third Amendment) notified w.e.f 24.03.2022. No other payment mode will be considered and accepted.

The following Doctors/Hospitals are empanelled as Authorised Medical Practioners (AMPs) for treatment of employees of CERC and their family members as outdoor patient.