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State of Tamilnadu - Section

Section 9 in Tamil Nadu Electricity Regulatory Commission (Demand Side Management) Regulations, 2013

9. Constitution of DSM Consultation Committee (DSM-CC) and its functions.

(1)There shall be constituted a DSM-CC by the Commission which shall be the nodal agency to assist the Licensee and the Commission to drive the DSM programme under the DSM Regulations. The DSM-CC shall comprise of.-
(a)Secretary of the Commission to act as the Convener;
(b)Director/Engineering to act as Secretary of DSM-CC;
(c)One representative from the Distribution Licensee who is not below the rank of Chief Engineer;
(d)One representative from State Transmission Utility who is not below the rank of Chief Engineer;
(e)Chief Electrical Inspector to the Government (State designated agency for energy audit and efficiency);
(f)General Manager / Tamil Nadu Energy Development Agency;
(g)Maximum five numbers representatives from educational and research institutions; industry, agriculture & general public who have special knowledge or experience of power sector to be nominated by the Commission;
(2)The functions of the DSM -Consultation Committee shall be.-
(a)to advise the licensee on conducting continuous consumer surveys and Load Research to seek information on end-Use technologies, usage patterns, willingness to pay, sensitivity studies, market research etc. to assess DSM potential;
(b)to approve awareness activities/campaigns/exhibitions, consumer interaction sessions developed by the licensee and to supervise the same;
(c)to promote cross-learning among the stakeholders to design appropriate DSM programmes and plans;
(d)to advise innovative Tariff offerings to promote DSM;
(e)to review DSM programme and DSM Plans submitted by the licensee and to advise the Commission in assessment and approval;
(f)to evaluate the terms set by the financiers/ bankers for funding DSM Plan;
(g)to provide support to the Commission for instituting DSM Plan/Programme monitoring, review, evaluation, measurement and verification (EM & V) as and when required;
(h)to study the impacts of already implemented DSM programmes;
(i)to apprise the Commission about all DSM related activities on quarterly basis.