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As entrusted by the Electricity Act,
2003 the Commission has the
responsibility to discharge the following
functions:-
Mandatory Functions:-
- to regulate the tariff of generating
companies owned or controlled by the
Central Government;.
- to regulate the tariff of generating
companies other than those owned
or controlled by the Central
Government specified in clause (a), if
such generating companies enter into
or otherwise have a composite
scheme for generation and sale of
electricity in more than one State;
- to regulate the inter-State transmission
of electricity ;
- to determine tariff for inter-State
transmission of electricity;
- to issue licences to persons to function
as transmission licensee and
electricity trader with respect to their
inter-State operations;
- Improve access to information for all stakeholders.
- to adjudicate upon disputes involving
generating companies or transmission licensee in regard to matters connected
with clauses (a) to (d) above and to refer
any dispute for arbitration;
- to levy fees for the purposes of the Act;
- to specify Grid Code having regard to
Grid Standards;
- to specify and enforce the standards
with respect to quality, continuity and
reliability of service by licensees;
- to fix the trading margin in the inter-State
trading of electricity, if considered,
necessary;
- to discharge such other functions as may
be assigned under the Act.
Advisory Functions:-
- formulation of National Electricity
Policy and Tariff Policy;
- promotion of competition, efficiency
and economy in the activities of the
electricity industry;
- promotion of investment in electricity
industry;
- any other matter referred to the Central
Commission by the Central
Government.
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