Section 2(xxix) in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
(xxix)"State Agency" means the agency in the State of Jammu and Kashmir to be designated by the State Commission from time to time to act as the agency for accreditation and recommending the renewable energy projects for registration and to undertake functions under J&KSERC (Renewable Power Purchase obligation, its compliance and REC frame work implementation) Regulations,2011 as amended thereof ;
