Section 27(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The State Load Despatch Centre 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 operations;(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 of Grid control and despatch of electricity within the State through secure and economic operation of the State Grid in accordance with the Grid Standards and the State Grid Code.
