The Central Electricity Regulatory Commission in exercise of the power conferred under clause (h) of subsection (1) of Section 79 read with clause (g) of sub-section (2) of Section 178 of the Electricity Act, 2003 makes the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Fourth Amendment) Regulations, 2016 to amend the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. These Regulations shall come into force with effect from date of publication in Official Gazette except Sub-Regulation 6.3B which shall come into force on such date as the Commission may appoint by notification in the Official Gazette. A new Regulation 6.3A and 6.3B dealing with “Commercial operation of Central generating stations and inter-State Generating Stations” and “Technical Minimum Schedule for operation of Central Generating Stations and Inter-State Generating Stations” has been inserted resepctively. Further, it also amended Regulation 6.1 and 6.2 of the Principal Regulations.

CENTRAL ELECTRICITY REGULATORY COMMISSION

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.