::: Central Electricity Regulatory Commission :::

Advice to Government

Advisory under Section 79(2) of the Electricity Act, 2003 on the Development of transmission capacity in an efficient and economical manner under TBCB route and RTM route. (Secy/CERC/2024/04 - CERC Dated 6th September, 2024) New

• Advisory under Section 79(2) of the Electricity Act, 2003 on the Draft Rules proposed by the Ministry of Power, Government of India
(RA-10/6/2020-Statutory advice - CERC Dated 15th October, 2020)
• Minutes of the Commission meeting held on 12th February, 2021

Statutory advice on Development of transmission capacity in an efficient and economical manner under TBCB route.
(No. ENGG-21/1/2019-CERC Dated 22nd June, 2020)

Advice to facilitate cross border trade of electricity.
(D.O. No. 10/8/2017/Reg.Aff./Statutory Advice/CERC Dated 22nd March, 2016)

Statutory advice on facilitating development of transmission capacity in an efficient and economical manner under TBCB route.
(D.O.No.lO/5/2013-Statutory Advice/CERC Dated 14th October, 2016)

Statutory advice on Roadmap for States to achieve reliable grid management and large scale integration of variable renewable energy sources.
(D.O.No.lO/5/2013-Statutory Advice/CERC Dated 02nd November, 2015)

Statutory advice of CERC under section 79(2) of the Electricity Act, 2003 regarding Impact on Tariff on the concluded PPAs due to domestic coal availability.
(D.O.No.lO/5/2013-Statutory Advice/CERC Dated 20th May, 2013)

Regarding need for making specific provisions in the Electricity Act, 2003 for promotion of Renewable Energy (RE) sources.
(D.O.No.lO/4/2011-StatutoryAdvice/CERC Dated 28th December, 2011)

Statutory advice to MOP Reg. revision of SBD for Case-2/UMPPs
(D.O.No. 10/4/2011-Statutory advice/CERC Dated 26-10-2012

Regarding need for making specific provisions in the Electricity Act, 2003 for promotion of Renewable Energy sources.
(D.O.No. 10/4/2011-Statutory advice/CERC Dated 28-12-2011

Regarding peaking power plants.
(D.O.No. 10/4/2011-Statutory advice/CERC Dated 28-07-2011

Regarding Payment Security Mechanism for Grid Connected Solar Power Projects under Phase 1 of JNNSM.
(D.O.No. 10/4/2011-Statutory advice/CERC Dated 11-03-2011

Regarding timeframe for tariff based competitive bidding.
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 22-12-2010

Regarding timeframe for tariff based competitive bidding.
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 16-09-2010

Policy Support for Promotion of Renewable Energy Sources.
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 20-07-2010

Regarding timeframe for tariff based competitive bidding.
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 01-06-2010

Regarding the Open Access - Section 11 Cases
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 18-05-2010

Regarding the installation of dedicated transmission lines
(D.O.No. 2/8/Policy(Statutory advice)/2009-CERC Dated 14-05-2010

Regarding the issues relating to regulation of electricity forward contarcts and electricity derivatives markets
(D.O.No. Chmn/CERC/2009 Dated 19-02-2010)

Regarding the matter of proposed amendment to Tariff Policy
(D.O.No. Chmn/CERC/2010 Dated 14-1-2010)

Regarding the modification in the Standard Bidding Document (SBD) for development of transmission lines through competitive bidding. (D.O.No. Chmn/CERC/2010 Dated 13-1-2010)

Regarding the issues relating to regulation of electricity forward contarcts and electricity derivatives markets
(D.O.No. Chmn/CERC/2009 Dated 18-11-2009)

Regarding the guidelines and Standard Bidding Documents for tariff based competitive bidding for procuring transmission services
(No. 3/1/2009-RA/(T)/PPP/CERC Dated 12-11-2009)

Regarding ring-fencing of State Load Despatch Centres (SLDCs)
(D.O. No. Chmn/CERC-2009 Dated 11-08-2009)

Regarding the competitive procurement of transmission Services
(D.O. No. 2/8/Policy(Sta.Adv.)/2009/CERC Dated 06-05-2009)

Regarding order of the various State Governments under Section 11 of the Act
(D.O. No.Chmn/2/7/2009-Policy-CERC Dated 27-04-2009)

Regarding the rates of depreciation to be notified under the Companies Act.
(D.O. No.2/8/Policy (Stat.Adv.)/2009/CERC Dated 20-04-2009)

Regarding designating electricity trader by Central Government for import of electricity from other countries
(D.O. No. L-7/143/158/2008-CERC Dated 13-04-2009

Regarding the order of the Karnataka under Section 11 of the electricity act, 2003
1. (D.O. No. Chmn/CERC-2009 Dated 5-02-2009)
2. (D.O. No. Chmn/2/7/2009 Policy-CERC-2009 Dated 27-04-2009)

Regarding the measures for restricting the pricing of electricity in short-term market
(D.O. No.2/7/2008-Policy/CERC Dated 22-12-2008)