(1)The National Load Despatch Centre, Regional Load Despatch Centre, as the case may be, or the State Load Despatch Centre, may, under Section 26, sub-section (3) of Section 28, sub-section (1) of Section 29, sub-section (2) of Section 32 and sub-section (1) of Section 33 read with Clause (b) of Section 40 of the Act, give such directions, as it may consider appropriate for maintaining the availability of the transmission system of a Transmission Licensee and the Transmission Licensee shall duly comply with all such directions.
