Section 54 in The Orissa Electricity Reform Act, 1995
54. Power to make regulations.
(1)The Commission shall have power to frame regulations for the efficient performance of its functions under this Act by notification in the Gazette.(2)In particular, but without prejudice to the generality of the provisions of Sub-section (1), such regulations may provide for all or any of the following matters, namely :(a)the administration of the affairs of the Commission, the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure, the summoning and holding of meeting of the Commission, the times and places at which such meetings shall be held and the conduct of the business thereat;(b)the duties of the Secretary, officers and employees of the Commission;(c)determination of the functions to be assigned to licensees, and others involved in the generation, purchase, transmission, distribution and supply of electricity, the manner in which such functions shall be discharged and the procedures and codes to be adopted and enforced in regard to the operation and maintenance of power system and electric supply lines;(d)the procedure for licensing of transmission and supply, the conditions for the grant of licences, the particulars, details and documents to be made available by the persons applying for licences, the standards and general conditions subject to which the licence shall be granted the exemptions from grant of licenses, the revocation and amendment of licences and the effect thereof and all matters related thereto;(e)the duties, powers, rights and obligations of licenses.(f)the particulars to be furnished, the collection of information, details, particulars, documents, accounts, books from or of the persons involved in the generation, transmission, distribution, supply and use of electricity, the form and manner in which the same are to be furnished and enforcing and compelling the production of the same;(g)method and manner of determination of licensee's revenues, tariff fixation, the matters to be considered in such determination and fixation;(h)the constitution of the Commission Advisory Committee;(i)the determination of the standard of performance of the persons involved in the generation, transmission, distribution and supply of electricity in the State;(j)the amount of fines and penalties to be imposed for violation of provisions of this Act including the method and manner of imposition of fines and penalties and collection of the same;(k)to prescribe the form and manner in which the accounts of the Commission shall be maintained; and(l)any other matter which is required to be, or may be, prescribed by regulations.
