Section 11 in The Orissa Electricity Reform Act, 1995
11. Functions of the Commission.
(1)Subject to provisions of this Act, the Commission shall be responsible to discharge, amongst others, the following functions, namely :(a)to aid and advise, in matters concerning generation, transmission, distribution and supply of electricity in the State;(b)to regulate the working of licensees and to promote their working in an efficient, economical and equitable manner;(c)to issue licenses in accordance with the previsions of this Act and determine the conditions to be included in the licenses;(d)to promote efficiency, economy and safety in the transmission, distribution and use of the electricity in the State including and in particular in regard to quality, continuity and reliability of service so as to enable all reasonable demands for electricity to be met;(e)to regulate the purchase, distribution, supply, and utilisation of electricity, the quality of service, the tariff and charges payable keeping in view both the interest of the consumer as well as the consideration that the supply and distribution cannot be maintained unless the charges for the electricity supplied are reasonably levied and duly collected;(f)to promote competitiveness and progressively involve the participation of the private sector, while ensuring a fair deal for the customers;(g)to collect date and forecast on the demand for and use of electricity and to require the licensees to collect such data and make such forecasts.(h)to require licenses to formulate perspective plans and schemes in coordination with others for the promotion of generation, transmission, distribution and supply of electricity; and(i)to undertake all incidental or ancillary things.(2)Notwithstanding the provisions of Section 52 of the Indian Electricity Act, 1910 or the provisions of Clause (ii) of Sub-section (1) of Section 3 and Section 76 of the Electricity (Supply) Act, 1948, the Commission shall have the power to act as arbitrator or to nominate arbitrator or arbitrators to adjudicate and settle the disputes arising between the licensees in accordance with the provisions of this Act and the regulations to be prescribed and this shall be a condition of the grant of licences.Chapter-IV Powers of the State Government
