Section 10(2) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(2)The State Power Committee shall:(a)Co-ordinate and facilitate the intra-state energy exchange for ensuring optimal utilization of resources.(b)Review energy accounting and billing for inter-utility exchange of power(c)Ensure settlement of deviations amongst State Entities in accordance with these Regulations.(d)Monitor compliance of these Regulations by State Entities.
