Section 8 in Tamil Nadu Electricity Regulatory Commission (Demand Side Management) Regulations, 2013
8. Constitution of DSM Cell, its roles and responsibilities.
(1)The Distribution Licensee shall constitute DSM Cell at corporate level headed by an officer not below the rank of Superintending Engineer within one month of coming into force of these regulations and a sub cell at each region level headed by an officer not below the rank of Executive Engineer shall be formed to implement the DSM programmes within six months from the date of coming into force of these regulations.(2)The DSM cell and sub cells constituted in this regard especially shall look after the DSM activities and shall be given optimum workforce to carry out all the DSM related jobs;(3)The DSM cell and sub cells shall offer consultation either free or at nominal charge to the individual consumers to carry out DSM related activities in their homes/industries/establishments, etc.;(4)The DSM Cell and sub cells so constituted shall be provided with necessary authority and resources so as to execute the functions assigned to it under these Regulations;(5)The DSM Cell shall be responsible for:-(a)Load research and development of baseline data;(b)Formulation of DSM Plan;(c)Design and development of DSM projects including cost benefit analysis, plans for implementation, monitoring & reporting and for measurement and verification;(d)Seeking necessary approvals to DSM Plan and individual programmes;(e)Implementation of DSM programmes; and(f)Any other additional function that may be assigned by the Commission from time to time.
