Section 4(2) in Tamil Nadu Electricity Grid Code, 2005
(2)State Load Despatch Center (SLDC): The State Government shall establish a center to be known as the State Load Despatch Center for the purpose of exercising the powers and discharging the functions under sub section (1) of section 31 of the Act. This State Load Despatch Center shall be operated by a Government Company, or any Authority or Corporation established by the State Government, until such company, or Authority, or Corporation is notified by the State Government, the State Transmission Utility shall operate the State Load Despatch Centre. The SLDC shall be the apex body to ensure integrated operation of the power system in a State. The SLDC shall:(a)be responsible for optimum scheduling and despatch of electricity within the State, in accordance with the contracts entered into with the licensees or the generating companies operating in the State.(b)monitor Grid operation;(c)keep accounts of the quantity of electricity transmitted through the State Grid;(d)exercise supervision and control over the intra state transmission system; and(e)be responsible for carrying out real time operations for Grid control and despatch the electricity within the State through secure and economic operation of the State Grid in accordance with the Grid standards and this Code.(f)not engage in the business of trading in Electricity.The SLDC may levy and collect such fee and charges from the generating companies and licensees engaged in intra state transmission of electricity as may be specified by the commission.SLDC may give such directions and exercise such supervision and control as may be required for ensuring the integrated Grid operation and for achieving the maximum economy and efficiency in the operation of the power system. Every licensee, generating company, generating station, substation and any other person connected with the operation of the power system shall comply with the direction issued by the SLDC.
