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State of Tamilnadu - Section

Section 27 in The Tamil Nadu Electricity Supply Code, 2004

27. Appointment of Code Review Panel.

(1)The Commission may appoint a Code Review Panel (hereafter in this Chapter referred to as "Panel") consisting of -
(a)A Chairperson at the level of Director of the Distribution Licensee.
(b)A Member Secretary, who shall be the Chief Engineer/Commercial of the Distribution Licensee.
(c)One Member from the SLDC who is not below the rank of Chief Engineer.
(d)Three representatives from the Distribution Licensee who are not below the rank of Chief Engineer and one representative from the Distribution Licensee who is not below the rank of Chief Financial Controller.
(e)One representative from LT domestic consumer sector, one from LT commercial sector, one from LT industry sector and one from LT agricultural consumer sector.
(f)One member representing the EHT / HT consumers.
(g)One member representing open access consumers.
(2)The Member Secretary shall arrange for the Panel meeting. The tenure of the members mentioned under clauses (e), (f) and (g) of sub-regulation (1) shall be three years. The members, on expiry of their term are not eligible for re-nomination.
(3)The functions of the panel are:
(a)to review the working of various provisions of this Code, [***] [The words 'the State Grid Code' omitted by Commission's Notification No.TNERC./SC/7-4 dated25.5.2007 (w.e.f.13.6.2007).] and the Distribution Code;
(b)to consider the suggestions received from the licensees, consumers and other interested persons;
(c)to consider and offer its views on any specific matter as may be referred to it by the Commission.
(4)Manner of reviewing the Code. - (i) Any licensee, consumer or other interested persons desiring any change in this Code shall send the proposal in writing to the panel specifying the reasons for such change and setting out the attendant circumstances. For this purpose, the licensee may hold meetings with the consumer or group of consumers if it is considered that the Code may require changes to meet the individual requirements of the consumer or group of consumers.
(ii)The panel shall, upon receipt of such proposal or where the Commission has made a reference, forward the same to the STU for its consideration and written comments.
(iii)The panel shall convene a meeting of its members to consider the comments of the STU, and if necessary at its discretion, invite and hear the person who made the suggestions for change and other interested persons and also the local authorities and tele-communication companies.
(iv)The panel may, in considering the suggestion and the comments of the STU thereon, set up sub-committees to study the related issues.
(v)The panel after finalising its views on the modifications to the Code, forward the same to the Commission:
Provided that the panel may supplement its own procedure in addition to the procedure laid down herein for conducting its meetings and in carrying out its functions.
(5)The Commission may approve the changes with or without modification as it may deem fit and cause the publication of the same in such manner as may be necessary.[Appendix] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).]Form 1[Refer to regulation 5(7)]ToThe Designated Engineer,I, ....................(S/o)/(D/o)/(W/o)...............aged....... Years, am residing at (Full Address & Phone No.) .............................................................The premises bearing Door No.............................. Name of Street ..............................................Village/Town.................... Taluk with Service Connection ..................... No................. Tariff ......................Distribution in the name of.......................S/o. .........................is in my possession.
(1)The xerox copy of the sale deed in my favour for the said premises is enclosed, orThe property tax receipt for the above property is given in my name and xerox copy of the same duly attested by Gazetted Officer is enclosed, orMetro Water/Sewerage connection is given in my name and the xerox copy of the same duly attested by Gazetted Officer is enclosed, orLegal heirship certificate from the Tahsildar concerned.
(2)Application and Agreement Form.
(3)Indemnity Bond on Rs.80/-Non-judicial stamp paper (Applicable in the case of name transfer due to legal succession).I undertake to pay amounts outstanding against the Account No..........................which are found to be due at a later date.I request that the name of Service No.......................may kindly be changed to my name.
Place: Signature of transferee.
Date: Full Address:
Form 2Name Transfer Forms[Refer to regulation 5 (7)](To be used as a consent letter from transferor in case of sale, etc.)ToThe Designated Engineer/Address of the Licensee EngineerI ...................... (S/o D/o W/o)....................owner of premises bearing Door No ................... (Name of the street.........................................Place......................) hereby give my consent for the transfer of service bearing A/c. No.................. standing in my name / in the name, of.........................to Thiru / Tmt .......................S/o. D/o W/o....................................since I had sold my house to him / her...............................................The transfer may be effected with available deposit / subject to the condition that the transferee pays the security deposit and other charges*.
Place: Signature of transferee.
Date: Full Address:
* Strike out the portion not required.Form 3[Refer to regulation 5(7)]Indemnity BondSub: Electricity - Distribution - Transfer of security deposit and service connection - premises No...................A/c. No..............I son of/ daughter of /wife of ......................... Thiru./ Tmt ....................do hereby declare that Thiru / Tmt.................. owner of the above premises has expired on................. and I am the legal heir to the deceased, I desire to have the security deposit and service connection transferred in my name. I agree to indemnify the licensee against any losses, damages, etc., arising consequent on any disputes by reason of the security deposit and service connections being transferred to me as the legal heir to the property of late Thiru /Tmt.....................The licensee shall have the right to proceed against me not only in respect of movable and immovable properties belonging to me but also against me personally in regard to all liabilities past, present and future claims relating to this service connection. The above facts are certified to be correct.Signature of the consumer.Signed before meNotary Public / Gazetted OfficerStation:Date:Form 4[Refer to regulation 5(7)]UndertakingWhereas I/We.......................S/o. D/o. W/o ................... (a firm under the name and style of)..................................... hereinafter called consumer, have approached the......................... (Name of licensee) hereinafter referred to as licensee for transfer of A/c No. ..............for supply at........................................in my / our name and whereas the licensee after perusal of documents produced by me / us has agreed to effect transfer of account, as sought for by the consumer, this undertaking witness the following:The consumer shall pay on demand and without demand all dues to the licensee including such dues as may become payable as a result of revision of bills relating to the period prior to the transfer of account in his / her / their name. The commitment to pay the demands relating to the period prior to the transfer of account will include such demands omitted to be made periodically and such omission has been detected after the service has been transferred in the name of the consumer.