S.No |
Pet. No. |
Date of Order |
Subject Matter |
Directions Issued to |
Details of Directions Given |
Date by which compliance needed to be done |
Status of compliance as on 30.11.2018 |
| 1. | 07/SM/2014 | 29.01.2016 | Compliance of Commission's Directions dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, POSOCO New Delhi | The Commission directed PGCIL to undertake effective monitoring of telemeter data and to minimize the intermittency in telemetry in all regions within six months from the issue of the order. NLDC is directed to submit status of PGCIL's telemetry within one month thereafter. PWD, Govt. of J&K, LANCO Budhil Electric Project, Electricity Deptt. Govt. of Goa, Electricity Deptt, Dadar and Nagar Haveli, Daman and Diu, Energy and Power Department, Govt. of Sikkim, Jharkhand State Electricity Board, Maithon Power Ltd., Department of Power, Govt. of Arunachal Pradesh and Department of Power, Govt. of Nagaland were directed by the Commission to up-date status of telemetry in their system within one month of this order with an advance copy to NLDC, respective RLDC and RPC. Based on the replies, respective RLDC will monitor the implementation of telemetry and in case of any difficulty, the matter may be discussed and sorted out in the RPC meetings. If any of these entities does not submit the information, the concern RLDC may file application before the Commission against the said entities under Section 142 of the Act. NLDC is directed to submit user- wise latest status of telemetry, by 31.8.2016. NLDC and respective RLDC are directed to update the status of telemetry every month at their website and persistent non-availability of data from the generating stations/sub-stations be taken up in RPC meetings for appropriate direction and action. | 03.08.2018 | Compliance under examination |
| 2. | 07/SM/2014 | 29.01.2016 | Compliance of Commission's Directions dated 26.9.2012 in Petition No. 168/MP/2011 | GM, NRLDC, New Delhi | The Commission directed PGCIL to undertake effective monitoring of telemeter data and to minimize the intermittency in telemetry in all regions within six months from the issue of the order. NLDC is directed to submit status of PGCIL's telemetry within one month thereafter. PWD, Govt. of J&K, LANCO Budhil Electric Project, Electricity Deptt. Govt. of Goa, Electricity Deptt, Dadar and Nagar Haveli, Daman and Diu, Energy and Power Department, Govt. of Sikkim, Jharkhand State Electricity Board, Maithon Power Ltd., Department of Power, Govt. of Arunachal Pradesh and Department of Power, Govt. of Nagaland were directed by the Commission to up-date status of telemetry in their system within one month of this order with an advance copy to NLDC, respective RLDC and RPC. Based on the replies, respective RLDC will monitor the implementation of telemetry and in case of any difficulty, the matter may be discussed and sorted out in the RPC meetings. If any of these entities does not submit the information, the concern RLDC may file application before the Commission against the said entities under Section 142 of the Act. NLDC is directed to submit user- wise latest status of telemetry, by 31.8.2016. NLDC and respective RLDC are directed to update the status of telemetry every month at their website and persistent non-availability of data from the generating stations/sub-stations be taken up in RPC meetings for appropriate direction and action. | 03.08.2018 | Compliance under examination |
| 3. | 07/SM/2014 | 29.01.2016 | Compliance of Commission's Directions dated 26.9.2012 in Petition No. 168/MP/2011 | ED, WRLDC, Andheri (East), Mumbai | The Commission directed PGCIL to undertake effective monitoring of telemeter data and to minimize the intermittency in telemetry in all regions within six months from the issue of the order. NLDC is directed to submit status of PGCIL's telemetry within one month thereafter. PWD, Govt. of J&K, LANCO Budhil Electric Project, Electricity Deptt. Govt. of Goa, Electricity Deptt, Dadar and Nagar Haveli, Daman and Diu, Energy and Power Department, Govt. of Sikkim, Jharkhand State Electricity Board, Maithon Power Ltd., Department of Power, Govt. of Arunachal Pradesh and Department of Power, Govt. of Nagaland were directed by the Commission to up-date status of telemetry in their system within one month of this order with an advance copy to NLDC, respective RLDC and RPC. Based on the replies, respective RLDC will monitor the implementation of telemetry and in case of any difficulty, the matter may be discussed and sorted out in the RPC meetings. If any of these entities does not submit the information, the concern RLDC may file application before the Commission against the said entities under Section 142 of the Act. NLDC is directed to submit user- wise latest status of telemetry, by 31.8.2016. NLDC and respective RLDC are directed to update the status of telemetry every month at their website and persistent non-availability of data from the generating stations/sub-stations be taken up in RPC meetings for appropriate direction and action. | 03.08.2018 | Awaited |
| 4. | 07/SM/2014 | 29.01.2016 | Compliance of Commission's Directions dated 26.9.2012 in Petition No. 168/MP/2011 | ED, ERLDC, Kolkata | The Commission directed PGCIL to undertake effective monitoring of telemeter data and to minimize the intermittency in telemetry in all regions within six months from the issue of the order. NLDC is directed to submit status of PGCIL's telemetry within one month thereafter. PWD, Govt. of J&K, LANCO Budhil Electric Project, Electricity Deptt. Govt. of Goa, Electricity Deptt, Dadar and Nagar Haveli, Daman and Diu, Energy and Power Department, Govt. of Sikkim, Jharkhand State Electricity Board, Maithon Power Ltd., Department of Power, Govt. of Arunachal Pradesh and Department of Power, Govt. of Nagaland were directed by the Commission to up-date status of telemetry in their system within one month of this order with an advance copy to NLDC, respective RLDC and RPC. Based on the replies, respective RLDC will monitor the implementation of telemetry and in case of any difficulty, the matter may be discussed and sorted out in the RPC meetings. If any of these entities does not submit the information, the concern RLDC may file application before the Commission against the said entities under Section 142 of the Act. NLDC is directed to submit user- wise latest status of telemetry, by 31.8.2016. NLDC and respective RLDC are directed to update the status of telemetry every month at their website and persistent non-availability of data from the generating stations/sub-stations be taken up in RPC meetings for appropriate direction and action. | 03.08.2018 | Awaited |
| 5. | 15/MP/2014 | 05.02.2016 | Compliance of Commission's Direction | Secretary, CEA, New Delhi | The Commission directed CEA to investigate into the reasons of high heat rate of AGBP in consultation with the OEM i.e. BHEL and MHI and submit a report within three months from the date of this order. | 03.08.2018 | Awaited |
| 6. | 01/MP/2016 | 31.03.2016 | Compliance of Commission's Directions | ED (CTU & Smart Grid), Gurugram | In regard to development of transmission system matching with generation projects in the Solar Power Parks at Jodhpur and Jaisalmer, CTU is directed to coordinate with the SPPDs who are responsible for development of internal transmission system. CTU shall pace the development of transmission system matching with the progress of different phases of the Solar Park. We further direct the CTU to submit quarterly progress report as per Annexure to this order which shall also contain the status of execution of the transmission system for which regulatory approval has been accorded, the progress of solar based generation projects in the Solar Power Park and the internal transmission system within the solar park. | 03.08.2018 | Awaited |
| 7. | 158/MP/2013 | 04.04.2016 | Compliance of Commission's Direction | CMD, POSOCO, New Delhi | In the first week of November, 2016, POSOCO (NLDC) after consultation with the power exchanges shall submit a report covering the trade volumes of both the exchanges during the period, the prices discovered in both the exchanges and the impact of priority allocation of corridor to PXIL on the market participation. | 03.08.2018 | Compliance under examination |
| 8. | 62/MP/2016 | 22.04.2016 | Compliance of Commission's Direction | ED, WRLDC, Andheri (East), Mumai | EPMPL shall pay the outstanding UI/DSM charges at the rate of Rs.5 crore along with late payment surcharge and current dues every month till the entire outstanding Ul/DSM liability is liquidated. The payment shall be made by 5 th of every month starting from June, 2016. WRLDC shall submit a report to the Commission by 10 th of every month. In case of failure to pay the instalment by 5 th of every month starting with June, 2016, WRLDC shall invoke the provisions of Regulation 25A of the Open Access Regulations. In this case the default period of 90 days will not be applicable since the said period had already been exhausted. Subject to the above conditions, we direct WRLDC to allow short term open access to the petitioner with immediate effect. | 03.08.2018 | Compliance under examination |
| 9. | 265/MP/2015 | 03.05.2016 | Compliance of Commission's Directions | Member Secretary, SRPC, Bangalore | We direct SRPC to submit status of protection audit remarks and monitor the status of completion of remarks of protection audit in respect of the petitioner in Protection Coordination Sub-Committee (PCSC) meetings. The petitioner is directed to file the status with SRPC on regular basis to facilitate proper monitoring in PCSC meetings. SRPC is directed to submit bi-annually status report to the Commission confirming the completion of Phase-I and Phase-II of protection audit remarks of the petitioner. | 26.07.2018 | Compliance under examination |
| 10. | 09/MP/2016 | 16.05.2016 | Compliance of Commission's Directions | ED, WRLDC, Andheri (East), Mumbai | In exercise of power conferred under Regulations 111, 112, 113 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, we direct CTU to sign Connection Agreement with the NHPTL Pvt Ltd as a special dispensation. We direct CTU and the petitioner to sign connection agreement as mutually agreed between the petitioner, CTU and POSOCO within one week of issue of order and submit the copy of the Connection Agreement independently to the Commission within one week thereafter. We direct that the petitioner be registered as "User" of WRLDC under the provisions of the Central Electricity Regulatory Commission (Fees and Charges of RLDCs and other related matters), Regulations, 2015. The petitioner shall pay one time registration charges as a "User" in line with the provisions of the Central Electricity Regulatory Commission (Fees and Charges of RLDCs and other related matters), Regulations, 2015 and shall pay testing charges as per the approved procedure of POSOCO. POSOCO is directed to compile pattern of short circuit drawl MVA by the petitioner and file the report in this regard to the Commission for a six month period beginning from the date of 1st commercial test. | 03.08.2018 | Compliance under examination |
| 11. | 08/SM/2015 | 31.05.2016 | Compliance of Commission's direction dated 26.09.2012 in Petition No. 168/MP/2011 | Member Secretary, NRPC, New Delhi | The Commission expressed its displeasure at the conduct of the UPPTCL for not replying the show cause notice issued by the Commission. However, during the mock testing on 29.10.2015 and 26.11.2015, no deficiencies were observed on the part of UPPTCL. It is noted that during the mock testing held on 26.11.2015, load relief made by UPPTCL was more than the envisaged load relied under all five condition, therefore, notice issued vide order dated 31.7.2015 is discharged against UPPTPCL. The Commission expressed displeasure at the conduct of HVPNL and PSTCL to Ignore our directions and provisions of the Grid Code, especially in such a matter where grid security is involved. The Commission held that the charges against the respondents under section 142 are proved and accordingly, the Commission imposed a penalty of Rs. one lakh on each of the heads of PSTCL, Punjab and HVPNL, Haryana which shall be deposited within one month from the issue of the order. The Commission also directed PSPTCL, HVPNL, RRVPNL, UPPTCL and BBMB to ensure that target load relief is provided each time for operation of SPS scheme of 763 kV Agra-Gwalior transmission line in actual as well as during mock testing. NRPC is directed to submit a report with details of target load relief achieved along with details of any deficiency observed during operation of SPS scheme of 765 kV Agra-Gwalior transmission line iIn actual as well as during mock testing after six month of issue of the order. | 03.08.2018 | Awaited |
| 12. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | PCE-cum-Secretary, Energy & Power Deptt., Gangtok | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 13. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, JUSNL, Ranchi | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 14 | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, BSPTCL, Patna | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 15 | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Chairman, WBSETCL, Kolkata | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 16 | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Secretary (Power), Pudducherry | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 17. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Chairperson, KPTCL, Bangaluru | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 18. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Chairman, TANTRANSCO, Chennai | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 19. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, APTRANSCO, Vijayawada, AP | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 20. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, KSEBL, Thiruvanantha-puram | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 21. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, TSTRANSCO, Khairatabad, Hyderabad. | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 22. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Member Secretary, WRPC, Andheri(East), Mumbai | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 23. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Member Secretary, ERPC, Kolkata | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 24. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Member Secretary, NRPC, New Delhi | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 25. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Member Secretary, NERPC, Shillong | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 26. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Member Secretary, SRPC, Bangalore | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 27. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, NLDC (POSOCO), New Delhi | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 28. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, GETCO, Vadodara | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 29. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, MSETCL, Bandra (E) | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 30. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, CSPTCL, Raipur | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 31. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, MPPTCL, Jabalpur | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 32. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CE (Opr.), Min. of Power, UT Chandigarh | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 33. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Dev. Commissioner (Power), Janipur, Jammu | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 34. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, HPPTCL, Shimla | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 35. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, DTL, New Delhi | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 36. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, PSTCL, Patiala | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 37. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, RVPNL, Jaipur | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 38. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, PTCUL, Dehradun | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Compliance under examination |
| 39. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, UPPTCL, Lucknow | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 40. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, HVPNL, Panchkula | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 41. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | E-in-C (P&E), D/o Power, Aizwal | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 42. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, TSECL, Agartala | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 43. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Secretary (Power), Nagaland, Kohima | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 44. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, MePTCL, Shillong | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 45. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Secretary (Power), Govt. of Arunachal Pradesh, Itanagar | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 46. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, MSPCL, Imphal | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 47. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | MD, AEGCL, Guwahati | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 48. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Chairman, DVC, Kolkata | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 49. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Secretary (Power), Daman & Diu, Nani Daman | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 50. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Secretary (Power), Govt. of Goa, Goa | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 51. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | CMD, OPTCL, Bhubaneswar | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 04.10.2018 | Awaited |
| 52. | 229/RC/2015 | 08.03.2018 | Compliance of Commission's Direction | CMD, PGCIL (CTU), New Delhi | CTU is directed to inform the firm dates : i) to all Respondents for opening the LC for the required amount one month before the operationalisation of LTA ii) to facilitate institution of Payment Security Mechanism. Where the entire transmission system has been commissioned but the generator has not established payment security mechanism and/or the generating station has not been commissioned, CTU shall operationalize the LTA from the date of the commissioning of the entire transmission system and raise the bills as per Regulations in vogue, CTU shall operationalize part LTA in terms of Regulation 8(5) of Sharing Regulations and shall raise the bills as per Regulations in vogue. CTU shall estimate date of operationalisation of LTA for all the generators irrespective of whether they have relinquished the LTA. In case, LTA has been relinquished post effective date of LTA as estimated, the generator shall be liable to pay transmission charges for the period from effective date of LTA till date of relinquishment. The LTA shall be made effective retrospectively for the entire quantum of LTA irrespective of payment security established by all the generators including the above generators. | Awaited | |
| 53. | 09 & 10/ SM/2014 | 14.06.2016 | Compliance of Commission's direction dated 26.9.2012 in Petition No. 168/MP/2011 | Executive Engineer (Transmission Division) Vidhyut Bhawan, 66 KV Road, Near Secretariat, Amli, Silvassa, UT of Dadra & Nagar Haveli. | The Commission was of the view that the studies related to SSR phenomenon should be part of Transmission Planning Criteria and CEA Grid Connectivity Regulations and therefore, CEA may examine the impact of SSR phenomenon in detail and consider inclusion of such studies in Transmission Planning Criteria and CEA Grid Connectivity Regulations to enable studies on SSR phenomenon at planning stage. The Commission also noted that Protection audit and its implementation are being monitored at the RPC level. Accordingly, the Commission consider it appropriate to entrust the task of assessing the impact of delayed clearance of faults on the transmission system to the RPC. The Commission directed RPCs secretariat to examine the cases of delayed clearance of faults on the transmission system during last two years in respective Region and submit an analysis report within six month from the date of issue of the order. The Commission directed all STUs, transmission licensees and PGCIL to report all failures of towers/sub-station equipment to CEA as per the formats provided by it. The Commission directed PGCIL to implement the recommendations of Standing Committee of experts on failure of towers as enumerated in para 35 above with immediate effect in letter and spirit. PGCIL is further directed to submit roadmap of installation of Anemometer in its all sub-stations within three months of date of issue of the order. | 9.1.2019 | Awaited |
| 54. | 206/MP/2014 | 16.9.2016 | Compliance of Commission's Directions dated 16.9.2016 in Petition No. 206/SM/2014 | CMD, POSOCO New Delhi | Perusal of present status of the region-wise progress, namely installation of PMUs, PDCs and Number of trained personnel, etc. reveals that for implementation of phase-I, out of total 351 PMUs sub-station, 101 PMUs has been supplied and work on three sub-station is in progress and out of 34 PDS equipments, only 27 PDS equipments have been supplied and 12 have been installed. It is noted that while granting regulatory approval for Phase-I of the scheme, the Commission vide order dated 6.9.2013 observed that PGCIL shall help Smart Grid Forum, Central and State utilities personnel in capacity building and POSOCO was directed to provide operational feedback for these workshops in the form of case studies. However, POSOCO has not submitted such operational feedback till date. We direct POSOCO to submit the operational feedback for these workshops within one month of issue of this order | 28.12.2018 | Compliance under examination |
| 55. | 135/MP/2016 | 15.12.2016 | Compliance of Commission's Directions dated 15.12.2016 in Petition No. 135/MP/2016 | Member –Secretary, SRPC, 29, Race Course Cross Road, Bangalore, Karnataka | SRPC to submit status of protection audit remarks and monitor the status of completion of remarks of protection audit in respect of the constituents of Southern Region in Protection Coordination Sub-Committee (PCSC) meeting. The constituents of Southern Region are directed to file the status with SRPC on regular basis to facilitate proper monitoring in PCSC meetings. SRPC is directed to submit bimonthly report to the Commission confirming the completion of Phase-I and Phase-II of protection audit remarks of the constituents of Southern Region. | 28.12.2018 | Compliance under examination |
| 56. | 88/MP/2016 | 15.12.2016 | Compliance of Commission's Directions dated 15.12.2016 in Petition No. 88/MP/2016 | Member –Secretary, SRPC, 29, Race Course Cross Road, Bangalore, Karnataka | SRPC to submit status of protection audit remarks and monitor the status of completion of remarks of protection audit in respect of the constituents of Southern Region in Protection Coordination Sub-Committee (PCSC) meeting. The constituents of Southern Region are directed to file the status with SRPC on regular basis to facilitate proper monitoring in PCSC meetings. SRPC is directed to submit bimonthly report to the Commission confirming the completion of Phase-I and Phase-II of protection audit remarks of the constituents of Southern Region. | 28.12.2018 | Compliance under examination |
| 57. | 383/MP/2014 | 15.2.2017 | Compliance of Commission's Directions dated 15.2.2017 in Petition No. 383/MP/2014 | CMD, POSOCO New Delhi | In view of the fact that RGMO stipulations as per Grid Code are being met with manual implementation, RABS HPS (2x45 MW) would be able to provide the desired primary response. Accordingly, POSOCO/RLDC/SLDC, through the FRC reports, would be monitoring the primary response of the instant station and in case it is found that the station response is not of the desired level, the matter shall be reported by POSOCO/RLDC/SLDC to the Commission for appropriate direction. | 28.12.2018 | Awaited |
| 58. | 383/MP/2014 | 15.2.2017 | Compliance of Commission's Directions dated 15.2.2017 in Petition No. 383/MP/2014 | ED, WRLDC, Andheri (East), Mumbai | In view of the fact that RGMO stipulations as per Grid Code are being met with manual implementation, RABS HPS (2x45 MW) would be able to provide the desired primary response. Accordingly, POSOCO/RLDC/SLDC, through the FRC reports, would be monitoring the primary response of the instant station and in case it is found that the station response is not of the desired level, the matter shall be reported by POSOCO/RLDC/SLDC to the Commission for appropriate direction. | 28.12.2018 | Awaited |
| 59. | 383/MP/2014 | 15.2.2017 | Compliance of Commission's Directions dated 15.2.2017 in Petition No. 383/MP/2014 | SLDC, MP Power Transmission Co. Ltd., Nayagaon, Rampur, Jabalpur, MP. | In view of the fact that RGMO stipulations as per Grid Code are being met with manual implementation, RABS HPS (2x45 MW) would be able to provide the desired primary response. Accordingly, POSOCO/RLDC/SLDC, through the FRC reports, would be monitoring the primary response of the instant station and in case it is found that the station response is not of the desired level, the matter shall be reported by POSOCO/RLDC/SLDC to the Commission for appropriate direction. | 28.12.2018 | Awaited |
| 60. | 243/MP/2016 | 19.6.2017 | Compliance of Commission's Directions dated 19.6.2017 in Petition No. 243/MP/2016 | WRLDC, F-3, MIDC Area, Marol, Andheri(East), Mumbai. | WRLDC is directed to place on record the latest position regarding the outstanding UI/deviation charges and RLDC fees and charges against the Respondent No. 1 in the first week of August, 2017. | 28.12.2018 | Awaited |
| 61. | 15/MP/2016 | 29.9.2017 | Compliance of Commission's Directions dated 29.9.2017 in Petition No. 15/MP/2016 | SLDC, RVPNL, Vidhyut Bhawan, Jyoti Nagar, Jaipur. | SLDC has submitted that the data received in excel sheet from all the three discoms is being examined to ascertain whether these data and the energy account provided could be utilized to finalize the UI account or not. The SLDC has also submitted that it is not practically possible for SLDC to finalize UI accounts of 41 consumers for the period March, 2012 to 25.2.2016 in a short period of time. It has further stated that it is poised to put all efforts to implement the direction of the Central Commission in minimum possible time. In this background, we direct that SLDC shall finalize and settle the UI accounts of the members of the Petitioner association within 3 months from the date of this order. | 28.12.2018 | Awaited |
| 62. | 3/MP/2017 | 17.10.2017 | Compliance of Commission's Directions dated 17.10.2017 in Petition No. 3/MP/2017 | ED (CTU & Smart Grid), Saudamini, Plot No. 2, Sector-29, Gurugram, Haryana. | The CTU to submit quarterly progress report as per Annexure to this order which shall also contain the status of execution of the transmission system for which regulatory approval has been accorded, the progress of solar based generation projects in the Solar Power Park and the internal transmission system within the solar park. | 28.12.2018 | Awaited |
| 63. | 16/SM/2015 | 17.10.2017 | Compliance of Commission's Directions dated 17.10.2017 in Petition No. 16/SM/2015 | General Manager, NRLDC, New Delhi | POSOCO has sought clarity on the following aspects: (i) whether to allocate the power in a first cum first served manner or pro rata, (ii) whom to give URS power if number of beneficiaries are overdrawing and the same is diabolically changing, (iii) when to withdraw in case some beneficiaries start under-drawing and (iv) how much quantum of URS to be allocated to whom. In regards to how much quantum to be allocated to whom, we have already held that "the concerned RLDC shall schedule such URS power to the requesting beneficiaries in proportion to the quantum requested by them". Further we observe that URS scheduling shall be based on the requisition and under-drawal/over-drawal by a beneficiary as of now since beneficiary has no relevance to the scheduling of URS. Regarding other questions we have perused the Operating Procedure of SRLDC available on SRLDC website which is extracted as under: “9.2 ALLOCATION OF UN-REQUISITIONED SURPLUSES….The URS ReAllocation will be on first come first serve basis however the request received in the same time block will be treated at par & shared on proportional basis” . Accordingly, we direct that respective RLDCs should decide the protocol in this regard after consultation with ISGSs and beneficiaries in the region and place the protocol in the public domain for the information and compliance of all concerned.” | 28.12.2018 | Compliance under examination |
| 64. | 16/SM/2015 | 17.10.2017 | Compliance of Commission's Directions dated 17.10.2017 in Petition No. 16/SM/2015 | Executive Director, WRLDC, F-3, MIDC Area, Marol, Andheri(East), Mumbai. | POSOCO has sought clarity on the following aspects: (i) whether to allocate the power in a first cum first served manner or pro rata, (ii) whom to give URS power if number of beneficiaries are overdrawing and the same is diabolically changing, (iii) when to withdraw in case some beneficiaries start under-drawing and (iv) how much quantum of URS to be allocated to whom. In regards to how much quantum to be allocated to whom, we have already held that "the concerned RLDC shall schedule such URS power to the requesting beneficiaries in proportion to the quantum requested by them". Further we observe that URS scheduling shall be based on the requisition and under-drawal/over-drawal by a beneficiary as of now since beneficiary has no relevance to the scheduling of URS. Regarding other questions we have perused the Operating Procedure of SRLDC available on SRLDC website which is extracted as under: “9.2 ALLOCATION OF UN-REQUISITIONED SURPLUSES….The URS ReAllocation will be on first come first serve basis however the request received in the same time block will be treated at par & shared on proportional basis” . Accordingly, we direct that respective RLDCs should decide the protocol in this regard after consultation with ISGSs and beneficiaries in the region and place the protocol in the public domain for the information and compliance of all concerned.” | 28.12.2018 | Awaited |
| 65. | 16/SM/2015 | 17.10.2017 | Compliance of Commission's Directions dated 17.10.2017 in Petition No. 16/SM/2015 | Executive Director, Head, ERLDC, 14, Golf Club Road, Tollygunge, Kolkata. | POSOCO has sought clarity on the following aspects: (i) whether to allocate the power in a first cum first served manner or pro rata, (ii) whom to give URS power if number of beneficiaries are overdrawing and the same is diabolically changing, (iii) when to withdraw in case some beneficiaries start under-drawing and (iv) how much quantum of URS to be allocated to whom. In regards to how much quantum to be allocated to whom, we have already held that "the concerned RLDC shall schedule such URS power to the requesting beneficiaries in proportion to the quantum requested by them". Further we observe that URS scheduling shall be based on the requisition and under-drawal/over-drawal by a beneficiary as of now since beneficiary has no relevance to the scheduling of URS. Regarding other questions we have perused the Operating Procedure of SRLDC available on SRLDC website which is extracted as under: “9.2 ALLOCATION OF UN-REQUISITIONED SURPLUSES….The URS ReAllocation will be on first come first serve basis however the request received in the same time block will be treated at par & shared on proportional basis” . • Accordingly, we direct that respective RLDCs should decide the protocol in this regard after consultation with ISGSs and beneficiaries in the region and place the protocol in the public domain for the information and compliance of all concerned.” | 28.12.2018 | Compliance under Examination |
| 66. | 79/RC/2017 | 6.12.2017 | Compliance of Commission's Directions dated 6.12.2017 in Petition No. 79/RC/2017 | CMD, POSOCO New Delhi | Issue No. 1: The Commission finds that 5-minute accounting is possible for this project, and directs that the same should be implemented for improved record of AGC signal and the up/down response of the plant. This data will also be utilized for payment purposes for the mark-up. Settlement of energy charges and deviation charges shall continue to be on the basis of 15-minute time block. 82. Issue No. 2:The Commission accepts the Petitioner‟s proposal that50p/unit shall be the mark-up for both positive AGC generation and negative AGC reduction. 83. Issue No. 3:Quantum (MWh) provided under AGC shall be deducted to arrive at the net deviation as follows: Net MWh deviation = (Actual MWh)-(Scheduled MWh)-(AGC MWh). The generator shall pay deviation charges as per the DSM Regulations according to this computation. Issue No. 4:The Commission accepts the proposal of the Petitioner that the fixed cost shall continue to be paid by the beneficiaries while the generator shall be paid a mark-up at 50p/unit for both positive AGC MWh generation and negative AGC MWh reduction. Generator shall be paid variable charges (as submitted under RRAS) from the DSM Pool for quantum of energy generated (positive AGC) and the same shall be paid by the generator to the DSM Pool for energy reduced (negative AGC). 85. Issue No. 5:The Commission is of the view that on days when full capacity is requisitioned, ear-marking a quantum of reserves might not be feasible at this juncture and needs to be further deliberated with stakeholders. Similarly, the proposal of allowing regulation down when the schedule is at technical minimum is not agreed at this stage as it needs further examination in terms of technical feasibility and impact of going below technical minimum. The Commission directs that similar pilot projects may be replicated by NLDC, in at least one other regional grid of the country. The Commission would also advise the stakeholders to endeavour to extend optical fibre connectivity to maximum number of power plants under the control area jurisdiction of RLDCs so that technical feasibility for participation of more generating stations under AGC is created. | 28.12.2018 | Compliance under examination |
| 67. | 193/MP/2016 | 19.12.2017 | Compliance of Commission's direction dated 19.12.2017 in Petition No. 193/MP/2016 | RLDCs/RPCs | RLDCs and RPCs are directed to provide historical data where each regulation (6.5.16 or 6.5.17) was applied within three months of issue of this order. | - | Compliance under examination |
| 68. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Member Secretary, NERPC, Shillong | “l. CTU to deliberate along with CEA on the issue of MILP based transmission planning or any other formal optimization methodology to be used for network planning along with POSOCO, STUs and other stakeholders at RPCs and CTU to file the conclusions at RPC providing suggestion on optimization tool for network planning to used in the Indian context within 6 months of date of issue of this order. r. The reliability percentage of a SPS Scheme to be considered while calculating TTC shall be discussed at RPC forum. Effective measures should be taken to expedite ISTS and associated intra-State Transmission System to reduce dependency on SPS for safe and reliable system operation. s. RPCs should ensure the reassessment and implementation of identified islanding schemes after deliberation with stakeholders on the recommendations of the consultant. RPCs to identify additional islanding schemes, as required, periodically. t. RPCs are directed to ensure that periodic audit of relays/protection system is being carried out and file 6 monthly exception reports to Commission. RPCs are directed to bring out a protocol for checking the relay setting, ensuring healthiness of existing protection system and periodicity of carrying out this exercise and file compliance report in this regard within 3 months of issue of this order. RPCs to take up the issue of protection audit and relay setting in transmission system/distribution system within States. The issue should also be raised at Forum of Regulators so that necessary action may be taken at their level also. RPCs should re-assess the existing SPS in consultation with stakeholders at RPC Forum.” | 12.12.2018 | Awaited |
| 69. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Member –Secretary, SRPC, 29, Race Course Cross Road, Bangalore, Karnataka | “l. CTU to deliberate along with CEA on the issue of MILP based transmission planning or any other formal optimization methodology to be used for network planning along with POSOCO, STUs and other stakeholders at RPCs and CTU to file the conclusions at RPC providing suggestion on optimization tool for network planning to used in the Indian context within 6 months of date of issue of this order. r. The reliability percentage of a SPS Scheme to be considered while calculating TTC shall be discussed at RPC forum. Effective measures should be taken to expedite ISTS and associated intra-State Transmission System to reduce dependency on SPS for safe and reliable system operation. s. RPCs should ensure the reassessment and implementation of identified islanding schemes after deliberation with stakeholders on the recommendations of the consultant. RPCs to identify additional islanding schemes, as required, periodically. t. RPCs are directed to ensure that periodic audit of relays/protection system is being carried out and file 6 monthly exception reports to Commission. RPCs are directed to bring out a protocol for checking the relay setting, ensuring healthiness of existing protection system and periodicity of carrying out this exercise and file compliance report in this regard within 3 months of issue of this order. RPCs to take up the issue of protection audit and relay setting in transmission system/distribution system within States. The issue should also be raised at Forum of Regulators so that necessary action may be taken at their level also. RPCs should re-assess the existing SPS in consultation with stakeholders at RPC Forum.” | 12.12.2018 | Compliance under examination |
| 70. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Member Secretary, WRPC, Andheri(East), Mumbai | “l. CTU to deliberate along with CEA on the issue of MILP based transmission planning or any other formal optimization methodology to be used for network planning along with POSOCO, STUs and other stakeholders at RPCs and CTU to file the conclusions at RPC providing suggestion on optimization tool for network planning to used in the Indian context within 6 months of date of issue of this order. r. The reliability percentage of a SPS Scheme to be considered while calculating TTC shall be discussed at RPC forum. Effective measures should be taken to expedite ISTS and associated intra-State Transmission System to reduce dependency on SPS for safe and reliable system operation. s. RPCs should ensure the reassessment and implementation of identified islanding schemes after deliberation with stakeholders on the recommendations of the consultant. RPCs to identify additional islanding schemes, as required, periodically. t. RPCs are directed to ensure that periodic audit of relays/protection system is being carried out and file 6 monthly exception reports to Commission. RPCs are directed to bring out a protocol for checking the relay setting, ensuring healthiness of existing protection system and periodicity of carrying out this exercise and file compliance report in this regard within 3 months of issue of this order. RPCs to take up the issue of protection audit and relay setting in transmission system/distribution system within States. The issue should also be raised at Forum of Regulators so that necessary action may be taken at their level also. RPCs should re-assess the existing SPS in consultation with stakeholders at RPC Forum.” | 12.12.2018 | Compliance under examination |
| 71. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Member Secretary, ERPC,14, Golf Club Road, Tollygunge, Kolkata-700 033 (W.B.) | “l. CTU to deliberate along with CEA on the issue of MILP based transmission planning or any other formal optimization methodology to be used for network planning along with POSOCO, STUs and other stakeholders at RPCs and CTU to file the conclusions at RPC providing suggestion on optimization tool for network planning to used in the Indian context within 6 months of date of issue of this order. r. The reliability percentage of a SPS Scheme to be considered while calculating TTC shall be discussed at RPC forum. Effective measures should be taken to expedite ISTS and associated intra-State Transmission System to reduce dependency on SPS for safe and reliable system operation. s. RPCs should ensure the reassessment and implementation of identified islanding schemes after deliberation with stakeholders on the recommendations of the consultant. RPCs to identify additional islanding schemes, as required, periodically. t. RPCs are directed to ensure that periodic audit of relays/protection system is being carried out and file 6 monthly exception reports to Commission. RPCs are directed to bring out a protocol for checking the relay setting, ensuring healthiness of existing protection system and periodicity of carrying out this exercise and file compliance report in this regard within 3 months of issue of this order. RPCs to take up the issue of protection audit and relay setting in transmission system/distribution system within States. The issue should also be raised at Forum of Regulators so that necessary action may be taken at their level also. RPCs should re-assess the existing SPS in consultation with stakeholders at RPC Forum.” | 12.12.2018 | Awaited |
| 72. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Member Secretary, NRCE. Central; Electricity Authority, Sewa Bhawan, R.K. Puram, New Delhi. | “f. CTU is directed that the agenda of transmission capacity enhancement in the existing systems (Central as well as State Sector) to be taken up at next Standing Committee and submit a report to the Commission within 6 months of issue of this Order. Further the issue of up-gradation shall be taken up in each Standing Committee and report to this effect be filed with NRCE by CTU within 1 month of Standing Committee meeting. CTU is also directed to carry out studies with regards to methods of up-gradation of existing system, introduction of new technology in consultation with CEA and CERC within 3 months of issue of this Order. g. NRCE is directed to submit suggestions on changes required in methodology of calculation of ATC/TTC based on recommendations of the consultant within 3 months of this order. NRCE is also directed to consider the aspect of loop flows and counter flows also while submitting its report to the Commission. h. CTU is directed to conduct workshops on TTC/ATC for States at regular intervals and submit a 6 monthly report to NRCE in this regard. NRCE to submit yearly exception report to Commission. n. Improvements with regards to availability of data and its format to be discussed at NRCE and report in this regard is to be submitted Commission within 6 months of issue of this Order. o. NRCE is directed to discuss the implementation framework for hourly declaration of ATC/TTC and submit a 6 monthly progress report to Commission. p. NRCE should ensure the implementation of dynamic line rating within six months of the date of issue of this Order and submit a report to the Commission within 15 days thereafter. ” | 12.12.2018 | Awaited |
| 73. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Chief Operating Officer, CTU-Planning, PGCIL, Gurugram, Haryana. | “c. CTU is directed to take up the issue of matching ISTS with State Systems at Standing Committee of Transmission Planning in coordination with CEA to ensure coordinated action for implementation of both ISTS and associated intra-state system. CTU is directed to submit 6 monthly exception reports in case of mismatch to CEA and Commission. e. CTU is directed to carry out a nationwide study to assess the requirement of SPS and dynamic control mechanism including SVCs, STATCOMs, etc., including within the State Sector and its proposed funding mechanism and submit a report within 6 months of issue of this Order to CEA and Commission. f. CTU is directed that the agenda of transmission capacity enhancement in the existing systems (Central as well as State Sector) to be taken up at next Standing Committee and submit a report to the Commission within 6 months of issue of this Order. Further the issue of up-gradation shall be taken up in each Standing Committee and report to this effect be filed with NRCE by CTU within 1 month of Standing Committee meeting. CTU is also directed to carry out studies with regards to methods of up-gradation of existing system, introduction of new technology in consultation with CEA and CERC within 3 months of issue of this Order. h. CTU is directed to conduct workshops on TTC/ATC for States at regular intervals and submit a 6 monthly report to NRCE in this regard. NRCE to submit yearly exception report to Commission. i. CTU is directed to make available the long term studies carried out by it while calculating ATC/TTC on their website for stakeholders. j. CTU is directed to file a report on respect of pattern of utilization of transmission system developed for integration of renewable power into the grid within 6 months of issue of this order. k. CTU to submit comprehensive study jointly with CEA and NLDC for siting, sizing and implementation prioritization of Phase Shift Transformer (PST) within 3 months of the issue of this order. l. CTU to deliberate along with CEA on the issue of MILP based transmission planning or any other formal optimization methodology to be used for network planning along with POSOCO, STUs and other stakeholders at RPCs and CTU to file the conclusions at RPC providing suggestion on optimization tool for network planning to used in the Indian context within 6 months of date of issue of this order.” | 12.12.2018 | Awaited |
| 74. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | Secretary, Central Electricity Authority, Sewa Bhawan, R.K. Puram, New Delhi. | a. CEA is requested to expedite formulation of technical standards for “Communication System” as per Central Electricity Regulatory Commission (Communication System for inter-State transmission of electricity) Regulations, 2017. c. CTU is directed to take up the issue of matching ISTS with State Systems at Standing Committee of Transmission Planning in coordination with CEA to ensure coordinated action for implementation of both ISTS and associated intra-state system. CTU is directed to submit 6 monthly exception reports in case of mismatch to CEA and Commission. d. The importance of matching systems at State level to be raised at Forum of Regulators so that necessary action may be taken at their level also. f. CTU is directed that the agenda of transmission capacity enhancement in the existing systems (Central as well as State Sector) to be taken up at next Standing Committee and submit a report to the Commission within 6 months of issue of this Order. Further the issue of up-gradation shall be taken up in each Standing Committee and report to this effect be filed with NRCE by CTU within 1 month of Standing Committee meeting. CTU is also directed to carry out studies with regards to methods of up-gradation of existing system, introduction of new technology in consultation with CEA and CERC within 3 months of issue of this Order. k. CTU to submit comprehensive study jointly with CEA and NLDC for siting, sizing and implementation prioritization of Phase Shift Transformer (PST) within 3 months of the issue of this order.” | 12.12.2018 | Awaited |
| 75. | 9/SM/2015 | 26.3.2018 | Compliance of Commission's Directions dated 26.3.2018 in Petition No. 9/SM/2015 | CMD, POSOCO New Delhi | POSOCO to file the referred “Ready Reckoner on transfer capability to manage contingency situations in the grid in real-time to effect faster revisions of transfer capability in real-time” within 15 days of issue of this Order. | - | Compliance under examination |
