Section 26(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The State Load Despatch Centre shall be operated by a Government company or any authority or corporation established or constituted by or under an Act of the State Legislature, as may be notified by the Government :Provided that until a Government company or any authority or corporation is notified by the Government, the State Transmission Utility shall operate the State Load Despatch Centre :Provided further that State Load Despatch Centre shall not engage in the business of trading in electricity.
