Section 8 in The U.P. Electricity Regulatory Commission (Promotion of Green Energy Through Renewable Purchase Obligation) Regulations, 2010
8. State Agency and its Functions.
- (8.1) The State Agency shall act as the agency for accreditation and recommending the renewabgle energy projects for registration and to undertake such functions incidental to the compliance of renewable purchase obligation as may be assigned by the Commission from time to time.Provided that the Commission shall, by general or special order, designate as it considers appropriate any agency to function as State Agency.(8.2) The State Agency shall discharge its functions in accordance with the procedure laid down under these regulations :Provided that the State Agency shall develop and submit within sixty days of issue of these regulations the draft procedure for approval of the Commission :Provided further that nothing in these regulations bars the Commission from issuing the procedure on its own motion, by general or special order as it considers appropriate, in consultation with the State Agency and other stakeholders in case the State Agency fails to submit the draft procedure or in view of special circumstances for which the reasons shall be recorded in writing.(8.3) The Commission may issue directions to the State Agency with regard to the discharge of its functions and the State Agency shall comply with those directions.(8.4) The State Agency shall act in a manner consistent with the provisions of the CERC REC Regulations, to the extent applicable to it.(8.5) The State Agency shall submit to the Commission a quarterly status and an annual statement regarding compliance of renewable purchase obligation by the obligated entities, in accordance with the procedure as referred to in clause 8.2 and may submit recommendations, if any, to the Commission.(8.6) The Commission shall, either on its own motion or on request of the State Agency, constitute by an order as deemed appropriate a Co-ordination Committee for facilitating the implementation of these regulations :Provided that the State Agency shall nominate any one of its Officer to head such Committee.
