Section 13(2) in Rajasthan Power Sector Reforms Act, 1999
(2)The Corporation 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 Boards, and the Central Electricity Authority, the operation of the power system.
