Section 160 in Regular Licence under Haryana Electricity Regulatory Reforms Act
160. Objection.
- Third, as per Condition 8, the Licensee has to give an auditor's report in respect of each financial year and this audit is confined only to conventional accounting. It is submitted by Gurgaon CCI that specific conditions should be added in the draft for preparation of other kinds of audits, including internal performance audit, quality audit as per ISO standards, and consumer audit. It is stated that the underlying objective of restricting the power industry in Haryana would not be fulfilled unless suitable mechanisms are built in within the terms and conditions of the licence to ensure that the Licensee continuously attempts to improve performance and conforms to a transparent and quality oriented work culture so as to achieve maximum efficiency on all fronts. Mere submission of audited financial account will not be to helpful unless above audits are made and submitted to the Commission and to the representative bodies of the important consumer segments on an annual basis. These audits should be conducted by independent accredited audit agencies.
