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State of Bihar - Section

Section 4 in Bihar Electricity Grid Code, 2010

4. STU shall inform all the Users, the names and addresses of the Review Panel, Chairperson and the Member Secretary at least 15 days before the first Review Panel meeting. Any subsequent changes shall also be informed to all the Users by STU. Similarly, each user shall inform the names and designations of their representatives to the Member Secretary of the Review Panel, at least three days before the first Review Panel meeting, and shall also inform the Member Secretary in writing regarding any subsequent changes.

3.4Functions of the Review Panel. - The functions of the Review Panel are as follows:
(a)Review and Maintenance of the Grid Code and its working.
(b)Consideration of all requests for review made by any user and make recommendations for changes in the Grid Code together with reasons for such changes.
(c)Provide guidance on interpretation and implementation of the Grid Code.
(d)Examination of the problems raised by any user as well as resolution of the problems.
(e)Ensuring that the changes / modifications proposed in the Grid Code are consistent and compatible with Indian Electricity Grid Code (IEGC). The Review Panel may hold any number of meetings as required subject to the condition that at least one meeting shall be held in every three months. Sub-meetings may be held by STU with the Users to discuss individual requirements and with groups of Users to prepare proposals for Co-ordination Committee's consideration.
3.5Review and Revisions. - 1. The Users seeking any amendment to the Grid Code shall send written requests to the Member Secretary of the Review Panel. If the request is sent to BERC directly, the same shall be forwarded to STU. STU shall examine the proposed changes / modifications in line with IEGC stipulations and circulate the same along with its comments to all Review Panel members for their written comments within a reasonable time frame. Whenever it is observed that a certain clause of Grid Code is not consistent with the IEGC, then the same will be discussed in the Review Panel and the clause will be revised to make it consistent with IEGC.