Section 4 in Tamil Nadu Electricity Grid Code, 2005
4. Functional responsibilities of entities connected with the State Grid.
- Entities and their roles with respect to the Tamil Nadu Electricity Grid Code and their functional responsibilities are outlined in the following clauses:(1)State Transmission Utility:(a)Responsible to undertake transmission of electricity through Intra State Transmission System.(b)STU shall discharge all functions of planning and coordination relating to intra state transmission system with(i)Central transmission utility(ii)State Government(iii)Generating Stations(iv)Regional Power Committee(v)Central Electricity Authority(vi)All Licensees(vii)Any other person notified by the State Government in this behalf(c)Ensure development of an efficient, coordinated and economical system of intra state transmission lines for smooth flow of electricity from a generating station to the load centers. All the planning works, viz., long term as well as short term shall be the responsibility of STU only.(d)Provide non-discriminatory open access to its transmission system for use by -(i)any licensee or generating company on payment of the transmission charges or;(ii)any consumer as and when open access is provided by the commission under subsection(2) of section 42 of the act, on payment of the transmission charges and a surcharge thereon as may be specified by the commission.(iii)be a nodal agency for all long term open access customers.(e)STU shall not engage in the business of trading of electricity.(2)State Load Despatch Center (SLDC): The State Government shall establish a center to be known as the State Load Despatch Center for the purpose of exercising the powers and discharging the functions under sub section (1) of section 31 of the Act. This State Load Despatch Center shall be operated by a Government Company, or any Authority or Corporation established by the State Government, until such company, or Authority, or Corporation is notified by the State Government, the State Transmission Utility shall operate the State Load Despatch Centre. The SLDC shall be the apex body to ensure integrated operation of the power system in a State. The SLDC shall:(a)be responsible for optimum scheduling and despatch of electricity within the State, in accordance with the contracts entered into with the licensees or the generating companies operating in the State.(b)monitor Grid operation;(c)keep accounts of the quantity of electricity transmitted through the State Grid;(d)exercise supervision and control over the intra state transmission system; and(e)be responsible for carrying out real time operations for Grid control and despatch the electricity within the State through secure and economic operation of the State Grid in accordance with the Grid standards and this Code.(f)not engage in the business of trading in Electricity.The SLDC may levy and collect such fee and charges from the generating companies and licensees engaged in intra state transmission of electricity as may be specified by the commission.SLDC may give such directions and exercise such supervision and control as may be required for ensuring the integrated Grid operation and for achieving the maximum economy and efficiency in the operation of the power system. Every licensee, generating company, generating station, substation and any other person connected with the operation of the power system shall comply with the direction issued by the SLDC.(3)Transmission Licensees: Every Transmission Licensee shall comp1y with such technical standards of operation and maintenance of transmission lines, in accordance with this Code, Grid Standards, as may be specified by the Authority and the Indian Electricity Grid Code as applicable to the Intra State Transmission System. It shall be the duty of the transmission licensee.(a)to maintain and operate the transmission system which are licensed to him in the intra state transmission system and comply with the directions of RLDC and SLDC as the case may be.(b)provide non discriminatory open access to its transmission system for use by any licensee or generating company or other users on payment of the charges as determined by the Commission.(4)Regional Load Despatch Centre: The RLDC is the apex body to ensure integrated operation of the power system within the concerned regional grid. In respect of wheeling, optimum scheduling and despatch of electricity, the RLDC shall comply with the principles, guidelines and methodology as specified by the CERC. The RLDC may give such directions and exercise such supervision and control as may be required for ensuring integrated grid operations and for achieving the economy and the efficiency in the operation of the power system in the region under its control. Every licensee including transmission licensee, distribution licensee, STU, generating company, and any other person connected with the operation of power system shall comply with the direction issued by RLDC. All directions issued by the RLDC to any STU or any other licensee of the State or generating company or substation in the State shall be issued through SLDC and SLDC shall ensure that such directions are duly complied with by the licensee or generating company or substation.(5)Regional Power Committee (RPC): Regional Power Committee, established by Government of India for the region may, from time to time, issue guidelines on matters concerning the stability and smooth operation of the Grid and economy and efficiency in the operation of the power system in that region. Such directions shall be binding on all the entities covered by this Code and to the extent they are applicable to the intra state transmission system and State Grid.(6)Central Electricity Authority: Central Electricity Authority in accordance with the provisions of section 177 of the Act 2003 may make regulations, which may provide for the following matters.• Grid Standards as stipulated in Section 34 of the Act.• Measures relating to safety of Electric Supply as stipulated in Section 53 of the Act.• Installation and operation of meters as stipulated in Section 55*of the Act.• Technical standards for the construction of electrical plants, electric lines and connectivity to the Grid and other matters as stipulated in Section 73 of the Act.• The form and manner in which and time at which the State Government and the licensee shall furnish statistics and return and other information under section 74 of Act.Irrespective of whether the provisions under the regulations stated above are explicitly provided for or not in this Code, the said regulations and standards shall be binding on all the entities covered by this Code.(7)Central Transmission Utility: Power Grid Corporation of India Limited (PGCIL) is the Central Transmission Utility as notified by Government of India. CTU is responsible for the entire inter state transmission and in that context, the relevance of this Code shall be limited to the connectivity between the intra state transmission system and the inter state system.(8)State Coordination Forum: As per Section 166 (4) of the Act, Govt, of Tamil Nadu shall constitute a coordination forum consisting of the Chair person of the TNERC and Members there of, representatives of the generating companies, transmission licensees and distribution licensees engaged in generation, transmission and distribution for electricity in the State for smooth and coordinated development of the power system in the State. Any issues related with the planning and operation of the Grid shall be discussed in this forum. It is-for the Commission to consider the recommendations of the Forum and act suitably through directives to STU / SLDC(9)District Committee: District Committees shall be constituted in each district by Government of Tamil Nadu to:(a)coordinate and review the extension of electrification in each district;(b)review the quality of power supply and consumer satisfaction;(c)promote energy efficiency and its conservation.The recommendations, which are applicable in relation to this Code and also not inconsistent with the provisions of the Act and this Code, shall be coordinated and dealt with by STU.(10)Tamil Nadu Electricity Regulatory Commission (TNERC): The functions of TNERC with relevance to TNEGC are:(i)To determine the rate, charges and terms for the use of the transmission facilities of Licensees.(ii)To specify the fees and charges payable to SLDC.(iii)To issue directions on matters of non compliance of TNEGC or to take decisions on any dispute referred to them.(iv)To issue transmission licenses.(v)To issue amendments to the TNEGC as and when required.(11)Government of Tamil Nadu: Government may issue directions to SLDC, to take measures as may be necessary for maintaining smooth and stable transmission and supply of electricity. SLDC shall abide by such directions if they are not inconsistent with the provisions of the Act and this Code.
