Section 3 in Chhattisgarh State Electricity Regulatory Commission (Compliance Audit) Regulations, 2011
3. Compliance Audits.
- 3.1 The Commission may, at any time, conduct audits of regulated entities for verifying their compliance with the Act, rules, regulations made thereunder, orders and directions issued by the Commission.3.2The Commission, may, by order, empanel consultants/auditors/group of officers of the Commission (group) required to assist the Commission in the discharge of these functions on the terms and conditions as deemed fit.3.3The Commission may either appoint consultant/auditors/group empanelled with it for an audit or go through the process of fresh selection, if required for a specific need.3.4The Commission may also consider the single source selection of consultants/auditors in exceptional cases where it is felt appropriate.3.5The Commission before initiating an audit will frame the terms of reference which will detail out the specific outputs that are to be provided by the Consultant/Auditor/group in relation to the task, the time frame in which the task has to be completed and other points relevant to the task.3.6The Commission shall assign, through an order, the specific task of audit to the consultant/auditor/group based on the terms of reference framed by it before the audit of the regulated entity starts.
