Archives 2017

• Notice reg. e-filing.
• Extension of validity of Renewable Energy Certificates due to expire between October, 2017 and March, 2018.
• The petitions listed for hearing on 5.10.2017, 6.10.2017 and 12.10.2017 stand adjourned. Next date of hearing will be intimated separately.
• The Public Hearing on 'Draft Central Electricity Regulatory Commission Transmission Planning and Other related matters ) Regulations', 2017 earlier scheduled on 31.8.2017 at 3.00 P.M. has been re-scheduled for 18.9.2017 at 3.00 P.M.
• Extension of date for seeking comments/suggestions on framework of Sharing of interstate Transmission Charges and Losses - Point of Connection (PoC) methodology and other matters
• Public Notice -Fees
• Engagement of Individual Consultant at the level of Advisor (Power Market) in the Economics Division.
• Notice Inviting Suggestion/Comments on framework of Sharing of interstate Transmission Charges and Losses - Point of Connection (PoC) methodology and other matters.
• Letter dated 20.7.17 to Power Exchanges in respect of REC Trading.
• Notice Inviting Tender for engaging Service Providers for deployment of manpower on outsourcing basis.
• Due to non-availability of full quorum, Petition No. 244/MP/2016, listed for hearing today is adjourned. The next date of hearing shall be intimated in due course of time.
• Press Release : CERC Goes Digital.
• Extension of date for seeking comments/suggestions on “Draft Central Electricity Regulatory Commission (Transmission Planning and other related matters) Regulations, 2017”.
• Regarding electronic hearing (e-Hearing) at CERC.
• Determination of levellised generic tariff for FY 2017-18 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017.
• The petition listed for hearing on 28.4.2016 has been adjourned to 12.5.2017 (Friday ). This may be treated as notice to the parties. No separate notices will be issued in this regard.
• Corrigendum to the order dated 30.03.2017 in Petition No. 02/SM/2017 :- Determination of Forbearance and Floor Price for the REC framework to be applicable from 1st April 2017.
• Extension of date for seeking comments/suggestions on “Draft Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2017”.
• Submission of views/suggestions/objections on "Draft CERC (Payment and Fees) (First Amendment), Regulations – 2017".
• The petitions listed for hearing on 6.4.2017 have been adjourned to 13.4.2017. This may be treated as notices to the parties -No separate notices will be issued in this regard.
• Central Electricity Regulatory Commission (CERC) has published a ‘Compendium of Regulations 2015 Volume – I’ which is available for sale.
• Direction received under section 107 of the Electricity Act, 2003.
• The following Doctors/Hospitals are empanelled as Authorised Medical Practioners (AMPs) for treatment of employees of CERC and their family members as outdoor patient.
• Guidelines for Medical Facility to Officials of CERC on Superannuation.