Section 2(1) in Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014
(1)In these regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003), including amendments thereto;(b)"Appraisal Committee" shall mean the Committee constituted by Government of India, Ministry of Power for the purpose of scrutiny (techno-economic appraisal) and prioritization of various project proposals for funding from PSDF and such other functions relating to PSDF as may be assigned;(c)"Central Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of Section 76 of the Act;(d)"Congestion Relief Regulations" means Central Electricity Regulatory Commission (Measures to relieve congestion in real time operation) Regulations, 2009 as amended from time to time and any subsequent enactment thereof;(e)"Congestion Amount" has the same meaning as assigned to it in Regulation 33 of the Power Market Regulations;(f)"Congestion Charge" has the same meaning as assigned to it under Congestion Relief Regulations;(g)"Detailed Procedure" means the procedure for implementation and administration of PSDF in accordance with these regulations as notified by the Nodal Agency with the approval of the Monitoring Committee;(h)"Deviation Settlement Charges" has the same meaning as assigned to it in the Deviation Settlement Regulations;(i)"Deviation Settlement Mechanism Regulations" means the Central Electricity Regulatory Commission (Deviation Settlement and related matters) Regulations 2014 as amended from time to time including subsequent enactment thereof;(j)"Grid Code" means the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010, as amended from time to time including any subsequent enactment thereof;(k)"Monitoring Committee" shall mean the committee constituted by Government of India, Ministry of Power for the purpose of sanctioning of projects, release of funds from PSDF and over all monitoring of the implementation of projects and such other functions as may be assigned;(l)"PSDF" means the Power System Development Fund constituted under Regulation 3 of these regulations;(m)"Reactive Energy Charges" has the same meaning as assigned to it in the Grid Code;(n)"State Commission" means the State Electricity Regulatory Commission as referred to in sub-section (1) of Regulation 83 of the Act.
