Section 10 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
10. Standing Committee for Market Audi.
(1)The Commission may appoint a Standing Committee (SC) for independent review and audit of market transactions and behaviour of Intra-State Entities to which Balancing and Settlement Code is applied. The Committee shall comprise of following members:(a)A Representative from State Load Despatch Centre (not below the rank of Chief Engineer)- chairperson of the Standing Committee;(b)A Representative from State Transmission Unit (not below the rank of Chief Engineer);(c)A representative from Madhya Pradesh Power Management Company Limited (not below the rank of Chief Engineer or equivalent post);(d)A representative from Madhya Pradesh Power Generating Company Limited L (not below the rank of Chief Engineer or equivalent post);(e)A representative from three discoms (on rotation for one year and not below the rank of Chief Engineer or equivalent post);(f)A representative from National Hydro Development Corporation, Independent Power Producers (having installed capacity 250 Mega Watt. & above) and Renewable Energy Generators (having installed capacity of 50 Mega Watt & above at single location) on rotation for one year; and(g)A Certified Energy Auditor from State Load Despatch Centre /Discom/ Madhya Pradesh Power Generating Company Limited / Madhya Pradesh Power Management Company Limited / State Transmission Unit as nominated by the Standing Committee, to assist the Committee for preparation of energy audit report.(2)The Audit may be conducted twice a Year and the Committee shall submit the Audit Report to the Commission within sixty days of the initiation of the Audit.(3)The Committee shall recommend modifications and suggestions(if any) to the Commission. The Commission may accordingly amend and notify, if required, the concerned Section or Order or Procedure.
