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Union of India - Section
Section 3 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
3. Qualifications.-(1) Qualification of Domicile.
- The applicant shall be a citizen of India, or a partnership firm registered under the Indian Partnership Act, 1932 (9 of 1932) or a company incorporated under the Companies Act, 1956 (1 of 1956) or an association or body of individuals who are citizens of India whether incorporated or not or an artificial juridical person recognised under the Indian Laws.| Discipline | Qualifications and Experience |
| (a) Power system operations and commercial aspectsof power transfer | Degree in Engineering with at least 10 yearsexperience in the field |
| (b) Finance, commerce and accounts. | CA/ICWA/MBA (in Finance) with at least 5 yearsexperience in the field. |
| Sr.No. | Category of the Trading Licence | Volume of Electricity proposed to be traded inthe year | Net Worth (Rs.in crore) |
| 1. | Category I | No limit | 50.00 |
| 2. | Category II | Not more than 500 Million units | 25.00 |
| 3. | Category III | Not more than 100 Million units | 5.00 |