Section 13 in The Electricity Regulatory Commissions Act, 1998
13. Functions of Central Commission .-The Central Commission shall discharge all or any of the following functions, namely:-
(a)to regulate the tariff of generating companies owned or controlled by the Central Government;(b)to regulate the tariff of generating companies, other than those owned or controlled by the Central Government specified in clause (a), if such generating companies enter into or otherwise have a composite scheme for generation and sale of electricity in more than one State;(c)to regulate the inter-State transmission of energy including tariff of the transmission utilities;(d)to promote competition, efficiency and economy in the activities of the electricity industry;(e)to aid and advise the Central Government in the formulation of tariff policy which shall be-(i)fair to the consumers; and(ii)facilitate mobilisation of adequate resources for the power sector;(f)to associate with the environmental regulatory agencies to develop appropriate policies and procedures for environmental regulation of the power sector;(g)to frame guidelines in matters relating to electricity tariff;(h)to arbitrate or adjudicate upon disputes involving generating companies or transmission utilities in regard to matters connected with clauses (a) to (c) above;(i)to aid and advise the Central Government on any other matter referred to the Central Commission by that Government.
