Section 131 in Regular Licence under Haryana Electricity Regulatory Reforms Act
131. Commission view.
- The nature of the relationship between Government of Haryana, HVPN and the Commission are specified in a series of documents that are binding upon these parties. The roles of the Commission and Government of haryana are delineated in detail in the Act and provide for the Commission unfettered authority over the matters raised by the intervenors in this objection. For example, the performance standards that the licensee must adhere to are set by the Commission and cannot be altered by Government of Haryana. The Government of Haryana has issued policy statements and made commitments to external agencies such as the World Bank that it will respect the corporate autonomy of the HVPN and allow its management to function in the best commercial interest of the company (see Paragraph 20 on Corporate Governance of HSEB, November, 1997, Haryana Power Sector Reform and Development Programme, Chapter 5). The Commission finds these matters are not directly germane to the draft licences.
