Section 13 in The Haryana Electricity Reform Act, 1997
13. Constitution and functions of the Transco.
(1)Within sixty days, of the Act coming into force, the State Government shall cause Transco to be incorporated and organised under the provisions of the Companies Act, 1956, as the Transmission Corporation of Haryana Limited, with the principal objects of engaging in the business of procurement, transmission and supply of electric energy.(2)Subject to the powers of the State Government under Section 12, the Transco established by the State Government in terms of sub-section (1) shall be the principal company to undertake all planning and coordination in regard to transmission; undertaking the works connected with transmission, determining the electricity requirements in the State in coordination with the Generating Companies, State Government, the Commission, the Regional Electricity Board, and the Central Electricity Authority, the operation of the power system.(3)Transco shall own the extra high voltage transmission system, shall be responsible for the transmission system operation and shall operate the power system in an efficient manner.(4)Transco shall undertake the functions specified in this section and such other functions as may be assigned to it by the licence to be granted to it by the Commission under this Act.(5)Upon the grant of licence to the Transco under clause (a) of sub-section (1) of Section 15 of this Act, the Transo shall discharge such powers, duties and functions of the Haryana State Electricity Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948, or the rules framed thereunder as the Commission may specify in the licence and it shall be the statutory obligation of the Transco to undertake any duly discharge the powers, duties and functions so assigned.(6)Subject to sub-sections (1) and (2), and subject to the overall supervision and control of the Transco, a number of subsidiary or associated transmission companies may be established in the State and the Commission may grant licences under the terms of this Act to such transmission companies, in consultation with the Transco.
