Section 5 in Tamil Nadu Electricity Regulatory Commission (Renewable Energy Purchase Obligation) Regulations, 2010
5. State Agency.
(1)The State Agency shall be the3 agency for accreditation and recommending the renewable energy projects for registration and to discharge the functions under these regulations and Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.(2)The State Agency shall submit quarterly status report to the Commission in respect of compliance of renewable purchase obligation by the obligated entitled and may suggest appropriate action to the Commission if required for compliance of the renewable purchase obligation.(3)The Commission may from time to time fix the remuneration and charges payable to the State Agency for discharge of its functions under these regulations.(4)If the Commission is satisfied that the State Agency is not able to discharge its functions satisfactorily, it may by general or special order, and for reasons to be recorded in writing, designate any other agency to function as State Agency as it considers appropriate.
