Section 17 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
17.
Applicants seeking registration to set up and operate a Power Exchange shall submit the following documents along with the application, to the Commission:(i)Memorandum and Articles of Association of the company making the application;(ii)In case of a consortium of companies, a formal agreement amongst the members of the consortium to set up a Power Exchange shall be submitted;(iii)Details of the existing business of the consortium members;(iv)Copies of the Annual Report and/or audited accounts of the applicant for the last three years, to the extent applicable;(v)A Project Report containing the following details:(a)Constitution of the proposed Power Exchange;(b)Funding sources of the proposed Power Exchange;(c)Management and Administrative structure of the proposed Power Exchange;(d)Infrastructural facilities available/proposed to be acquired by the Power Exchange;(vi)The draft rules of the proposed power Exchange relating in general to the constitution of the proposed Power Exchange and in particular, that relating to:I. The board of directors of the Power Exchange, its constitution and powers;II. Management of the Power Exchange and the manner in which its business is to be transacted;(vii)The draft bye laws of the proposed Power Exchange covering the aspects specified in Regulation 24 hereof.
