Central Electricity Regulatory Commission

Re-scheduling of the Public Hearing on draft CERC (Sharing of Inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations 2024 shall now be held on 03.01.2025 at 10:30 AM.

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Website Last Updated on 19.12.2024

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Draft Regulation / Discussion Paper for Consultation

Draft Central Electricity Regulatory Commission (Recruitment, Control and Service conditions of Staff) (Seventh Amendment) Regulations, 2024 (Last date:- 08.12.2024) Read more...
Draft Central Electricity Regulatory Commission (Terms and Conditions for Purchase and Sale of Carbon Credit Certificates) Regulations, 2024. (Last date Extended:- 31.12.2024)Read more...

Latest Regulations

Draft Central Electricity Regulatory Commission (Terms and Conditions for Purchase and Sale of Carbon Credit Certificates) Regulations, 2024. (Last date Extended:- 31.12.2024)Read more...

Public hearing on Draft Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) (Fourth Amendment) Regulations, 2024 has been re-scheduled on 03.01.2025 at 10:30 AM.

Central Electricity Regulatory Commission (CERC), statutory body constituted under an Act of Parliament, invites applications for the following posts to be filled up be deputation, on Foreign Service terms/short term contract basis from the Officers of Central/State Governments, Public Sector Undertakings, Autonomous Bodies etc. Last date extended:- 31st December, 2024. Read more...

Clause 8 of Regulation 8 of the DSM Regulations, 2024 shall, unless notified otherwise, come into effect from 00.00 hours of 23.12.2024

Directions by the Commission to the Power Exchanges registered under the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 – Draft order in the Suo-Motu Petition No. 8/SM/2024 thereof.
1. Public Notice (Extension) (Last date extended for receipt of comments 11.11.2024)
2. Public Notice
3. Draft Order

CERC Internship Scheme

"With reference to entry 8 of Clarifications, issued vide CERC letter dated 04.07.2022 bearing no. L-1/266/2022, it is observed that most of the stakeholders are submitting Bank Guarantees without ensuring compliance with the SFMS (Structured Financial Messaging System) requirement, as mandated by RBI. This is causing delays in processing the refund requests. Stakeholders are therefore requested to ensure due conformity of Bank Guarantees to SFMS requirements at the time of submission of the same."

Clarifications to various issues raised by the Stakeholders in response to CERC letter dated 04.07.2022 bearing no. L-1/266/2022
1. Revised Affidavit Format PDF, Word
2. Revised Bank Guarantee Format - Annexure 2 PDF, Word
3. List of eligible Purchasing Entities for refund of differential Amounts - Annexure 3
4. Bank Mandate Form - Annexure 4
5. CERC Bank Account details for Bank Guarantee purposes

6. Extension of the validity period of the Bank Guarantee(s) – reg.

Refund of Amounts against submission of Bank Guarantees, as per Hon'ble Supreme Court's Orders dated 09.05.2022 and 17.05.2022 in Civil Appeal No. 4801 of 2018 ;
BANK GUARANTEE FORMAT (Word)

Advisory: All concerned are requested to deposit their fees/surcharge to the CERC through the online Payment Gateway only as per CERC (Payment of Fees) Regulations, 2022(Third Amendment) notified w.e.f 24.03.2022. No other payment mode will be considered and accepted.

The following Doctors/Hospitals are empanelled as Authorised Medical Practioners (AMPs) for treatment of employees of CERC and their family members as outdoor patient.