Section 2 in Haryana Regulatory Comission's Guidelines for Load Forecasts, Resource Plans, and Power Procurement Process
2. The Act clearly envisages a change of approach to procurement as compared with past practice. In addition, the reduction in the role of central evaluation of generation projects previously carried out by the CEA places an additional responsibility on HVPN. It is the Commission's duty to ensure that HVPN develops its power procurement policies and procedures to reflect these new circumstances, drawing as appropriate on international best practice, and it is against this background that these Procurement Practice Guidelines have been developed, as envisaged under Condition 15.2 of the Licence. Their Purpose is to guide HVPN in developing its procurement processes and to establish a routine process of communication of information from Licensees to the Commission in respect of load forecasts, resource plans and procurement which will enable the Commission to monitor on an arms-length basis compliance with the Act and Licence in respect of procurement without the need for it to become involved in the details of specific commercial negotiations or transactions which remain the proper responsibility of licensees, provided that HVPN's procurement policies and procedures are themselves acceptable to the Commission.
