.-Subject to the provisions of this Act, the Board shall be charged with the following general duties, namely:-(a)to arrange, in co-ordination with the Generating Company or Generating Companies, if any, operating in the State, for the supply of electricity that may be required within the State and for the transmission and distribution of the same, in the most efficient and economical manner with particular reference to those areas which are not for the time being supplied or adequately supplied with electricity;(b)to supply electricity as soon as practicable to a licensee or other person requiring such supply if the Board is competent under this Act so to do;(c)to exercise such control in relation to the generation, distribution and utilisation of electricity within the State as is provided for by or under this Act;(d)to collect data on the demand for, and the use of, electricity and to formulate perspective plans in co-ordination with the Generating Company or Generating Companies, if any, operating in the State, for the generation, transmission and supply of electricity within the State;(e)to prepare and carry out schemes for transmission, distribution and generally for promoting the use of electricity within the State; and(f)to operate the generating stations under its control in co-ordination with the Generating Company or Generating Companies, if any, operating in the State and with the Government or any other Board or agency having control over a power system.
