Section 43 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
43. Eligibility Criteria.
- (i) Clearing Corporation shall be a separate independent corporate entity(ii)This can be formed by a Power Exchange or by any other company incorporated as a company limited by shares within the meaning of the Companies Act, 1956 or by a consortium of companies having a formal agreement for this purpose. The registration shall be given to the incorporated company limited by shares finally formed by the consortium.(iii)The Clearing Corporation shall have a minimum net worth of Rs 25 Crore.Provided that the Commission may, by order, review the networth criteria, from time to time.
