(1)The Central Government may establish a centre at the national level, to be known as the National Load Despatch Centre for optimum scheduling and despatch of electricity among the Regional Load Despatch Centres.(2)The constitution and functions of the National Load Despatch Centre shall be such as may be prescribed by the Central Government:Provided that the National Load Despatch Centre shall not engage in the business of trading in electricity.(3)The National Load Despatch Centre shall be operated by a Government company or any authority or corporation established or constituted by or under any Central Act, as may be notified by the Central Government.
