Archives 2018

• Vacancies on deputation/short-term contract on foreign service terms from the officials of Central/State Governments, Public Sector Undertakings, Autonomous Bodies etc. Last date: 18th January, 2019
• Tender Notice:- Invitation of bids for Comprehensive Maintenance of IT infrastructure, IT equipments, Network, Bandwidth and Rendering Facility Management services (NIT No. ADMIN-1/7(15)/2016/Gen Adm) has been cancelled dated: 27-11-2018
• Due to non-availability of corum, the cases scheduled for hearing on 25.10.2018 stand adjourned. Next date of hearing will be intimated in due course.
• Public Hearing on Draft CERC (Terms and Conditions of Tariff) Regulations, 2019 for the tariff period from 1.4.2019 to 31.3.2024 will be held on 01 February, 2019 (Friday) at Scope Complex, Lodhi Road, New Delhi from 10:00 AM onwards.
• Extension of date for seeking comments/ suggestions/ objections on CERC (Terms and Conditions of Tariff) Regulations 2019 for the tariff period from 01.04.2019 to 31.03.2024. (Last Date: 28-01-2019)
• Central Electricity Regulatory Commission (Open Access in inter-State Transmission) (Fifth Amendment) Regulations, 2018 Read more...
• Regulatory Impact Assessment of Renewable Energy Certificate Mechanism (Last date: 24-01-2019)
• Discussion Paper on Market Based Economic Dispatch of Electricity: Re-designing of Day-Ahead Market (DAM) in India".Read more...
• Public Notice:- Submission of comments/ suggestions/ objections on CERC Draft Regulations through CERC SAUDAMINI e-Regulation Module.
• Draft Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the tariff period from 1.4.2019 to 31.3.2024.Read more...
• Status of Compliance of Commission’s Directions to Statutory Authorities
• Vacancies on deputation/short-term contract on foreign service terms from the officials of Central/State Governments, Public Sector Undertakings, Autonomous Bodies etc. Last date: 18th January, 2019
• Tender Notice:- Invitation of bids for Comprehensive Maintenance of IT infrastructure, IT equipments, Network, Bandwidth and Rendering Facility Management services (NIT No. ADMIN-1/7(15)/2016/Gen Adm) has been cancelled dated: 27-11-2018
• Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) (Fourth Amendment) Regulations, 2018
• Engagement of Individual Consultant in the capacity of Adviser to assist in disposal of tariff/miscellaneous petitions of transmission by way of investigation and analysis of various aspects related to Cost and tariff in respect of the transmission licensees and other entities regulated by CERC.
• Engagement of Consultants for Preparation of database of Orders issued by Central Electricity Regulatory Commission. (Last date extened till 22.11.2018)
  2. (A) FAQ (Reply to queries) , (B) FAQ (Reply to queries continue)
  
• Public Hearing on Draft Central Electricity Regulatory Commission (Open Access in inter-State Transmission) (Fifth Amendment) Regulations, 2018.
• Order 8/SM/2018 - Extension of validity of Renewable Energy Certificates (RECs) due to expire between October, 2018 and March, 2019.
• CERC wishes Happy Diwali to all.
• Due to non-availability of corum, the cases scheduled for hearing on 25.10.2018 stand adjourned. Next date of hearing will be intimated in due course.
• Public Hearing on Draft Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Seventh Amendment) Regulations, 2018.
• Discussion Paper on “Re-Designing Ancillary Services Mechanism in India”.Read more...
• Notice reg filing hard copy.
• Clarification regarding Escalation Rates for Domestic Coal as per the directions of Hon'ble High Court of Delhi
• Public Notice for filing information
• Central Electricity Regulatory Commission (CERC) has published a ‘Compendium of Regulations 2015 Volume – I’ which is available for sale.
• Trading Licensees
• Direction received under section 107 of the Electricity Act, 2003.
• Discussion Paper on “Re-Designing Real Time Electricity Market in India”
• Draft Central Electricity Regulatory Commission (Open Access in inter-State Transmission) (Fifth Amendment) Regulations, 2018
• Report of Expert Group to review and suggest measures for bringing power system operation closer to National Reference Frequency (Volume-I).
• CERC Annual Day Lecture by Hon'ble Justice Shri Madan Bhimrao Lokur.
• Discussion Paper on “Re-Designing Real Time Electricity Market in India"
• (Suo-Motu) Order 07/SM/2018 : Pilot Project on 05-Minute Scheduling, Metering, Accounting and Settlement for Thermal/Hydro, and on Hydro as Fast Response Ancillary Services (FRAS)
• Extension of date for seeking comments/suggestions on Consultation Paper - Terms and Conditions of Tariff for the tariff period commencing from 1st April, 2019.
• Petition under Section 41 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Sharing of Revenue derived from utilization of transmission assets for other business) Regulations, 2007 for intimation to engage in other business for optimum utilization of transmission assets.
• Three hard copies of the petitions and other related documents
• Calculation of Average Power Purchase Cost (APPC) at the national level
• Invitation of Quotations for Comprehensive Annual Maintenance Contract (CAM C) of EPABX Exchange at CERC, Chanderlok Building, Janpath, New Delhi.
• Invitation of bids for Comprehensive Maintenance of IT infrastructure, IT equipments, Network, Bandwidth and Rendering Facility Management services.
• Quotations invited for “Engagement of consultants for Tariff Regulations commencing from 1.4.2019.
• Notification of Escalation Factors for the Purpose of Payment as per the Competitive Bidding Guidelines Dated 19-01-2005..
• Letter dated 28.5.2018 regarding Trading in RECs in Power Exchanges.
• Corrigendum regarding trading in RECs in power exchange.
• Notice in Petition No.172/MP/2016 recovery of additional expenditure incurred due to sharing of transportation cost of fly ash consequent to Ministry of Environment Forest and Climate Notification dated 25.1.2016 as Change in Law event along with report.
• Terms and Conditions of Tariff for the tariff period commencing from 1st April, 2019 – Consultation Paper thereofRead more...
• Public Hearing on Draft Staff Paper on the Revised Methodology for Application of the Escalation Rates for Payment.
• Comments received from various stakeholders.
• DETAILED PROCEDURE FOR “GRANT OF CONNECTIVITY TO PROJECTS BASED ON RENEWABLE SOURCES TO INTER-STATE TRANSMISSION SYSTEM
• Letter dated 23.04.18 to Central Agency & Power Exchanges
• Order : Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Mechanism
• Order : Calculation of Average Power Purchase Cost (APPC) at the national level
• Order : Determination of levellised generic tariff for FY 2018-19 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2017.
• Review of the Principles of Deviation Settlement Mechanism (DSM), Including Linkage with Frequency, In light of Emerging Markets